Section 37(1) in The Marble Development And Conservation Rules, 2002
(1)The owner, agent, mining engineer or manager of every marble quarry or mine shall submit to the State Government or any person authorised in this behalf by that Government returns in respect of such marble quarry or mine within the time specified in respect of such returns, namely:-(a)a half yearly return in Form B for every half year ending 30th September and 31st March before the 15th of the following month for the preceding half yearly period;(b)an annual return in Form C which shall be submitted before the 1st July of each year for the preceding year:Provided that in case of abandonment or surrender of a marble quarry or mine, such annual return shall be submitted within ninety days of the date of abandonment or surrender.
