Section 3K in The Rajasthan Minor Mineral Concession Rules, 1986
3K. Report of information obtained by licensee.
(1)The licensee shall submit to the Government or to any officer authorized in this behalf an annual report of the work done in Form No. 11-C stating the number of persons engaged and disclosing in full the geological, geophysical or other valuable data collected by him during the period. The annual report shall be submitted within three months from the expiry of the prospecting licence.(2)Any deposit made under rule 3-H, if not forfeited under these rules, shall be refunded to the licensee after one month of the report, referred in sub-rule (1), is submitted.
