Section 42 in The Granite Conservation And Development Rules, 1999
42. Notice of certain appointments.
- When any new appointment is made of an agent, mining engineer, geologist and manager for the purpose of these rules or when the employment of any such person is terminated or any such person leaves the said employment or when any change occurs in the address of any such person, the owner of the granite quarry or the holder of the prospecting license, relating to such appointment, termination, living or change in address shall, within fifteen days from the date of such appointment, termination, leaving or change in address, give a notice in Form H to the State Government or any person authorised in this behalf by that Government.
