Section 23(2) in The Mineral Conservation And Development Rules, 1988
(2)The owner, agent, mining engineer, or manager of every mine shall send to the Controller General, Controller of Mines and the Regional Controller under registered cover, a notice in [Form D] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] of his intention to abandon a mine or a part of a mine so as to reach them at least ninety days before the intended date of such abandonment.
