Section 38 in The Marble Development And Conservation Rules, 2002
38. Transfer of records of transferees.
- When the ownership of a prospecting license or a marble quarry or mine lease is transferred, the previous owner or his agent shall make over to the new owner or his agent with a period of seven days of the transfer of the ownership, borehole cores preserved if any, all plans, sections, reports, registers and other records maintained in pursuance of the Act, rules or orders made thereunder, and all correspondence relevant thereto relating to the prospecting license or marble quarry or mine lease, and when the requirements of these rules have been duly complied with, both previous and the new owners or their respective agents shall forthwith send to the State Government or any person authorised in this behalf by that Government a detailed list of borehole cores, plans, sections, reports, registers and other records that have been transferred.
