Section 8 in The Mineral Conservation And Development Rules, 1988
8. Report of prospecting operations.
(1)Every holder of a prospecting license shall submit to the Controller General, Controller of Mines and the Regional Controller-[* * *] [ Clause (a) omitted by G.S.R. 580(E), dated 4.8.1995.](b)an yearly report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] so as to reach them within thirty days after the expiry of [twelve months] [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).] from the date of execution of the prospecting license or the expiry of the prospecting license whichever is earlier:Provided that in case the prospecting operations are abandoned, the report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.]shall be submitted within a period of thirty days from the date of such abandonment:Provided further that in case the prospecting operations are continued for a period exceeding one year, the report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] shall be submitted once every year and a final report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] within a period of three months after the completion of the prospecting operations or the expiry of the prospecting license, whichever is earlier.(2)Where prospecting operations are carried out by the authorities specified in the second proviso to sub-section (1) of section 4 of the Act without a prospecting license, such authority shall submit the annual report in [Form B] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] to the Controller General in respect of each area where prospecting operations have been undertaken by them:Provided that this sub-rule shall not apply in a case where field operation consists of only geological mapping or geo-physical or geo-chemical investigations.
