Section 4(1) in The Mineral Conservation And Development Rules, 1988
(1)Every holder of a prospecting license shall submit to [the Controller General and the Regional Controller or the authorised officer] [ Substituted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).] within a period of 60 days from the date of execution of the prospecting license, a scheme of prospecting indicating the manner in which he proposes to carry out the prospecting operations, in the area covered by the license and in particular-(a)particulars of the area;(b)the scale of the plan and the area of geological mapping;(c)the number of pits, trenches, and bore holes which he proposes to put in the area;(d)the particulars of the machines to be used;(e)the details of exploratory mining [if any, proposed] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] to be undertaken;(f)the number of samples proposed to be drawn and analysed;(g)the beneficiation studies proposed to be undertaken; and(h)any other matter relevant for the preparation of a scheme of prospecting, as directed by the Controller General or the authorised officer from time to time by a general or specific order.
