Section 18 in The Mineral Conservation and Development Rules, 2017
18. Beneficiation studies to be carried out.
(1)If the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, having due regard to the nature of mining operations and grade of ore or mineral is of the view that the sub-grade ore or mineral contains certain recoverable product, he may direct the holder of the mining lease to get the beneficiation investigations carried out from a laboratory accredited by National Accreditation Board for Testing and Calibration or an International Organization for Standardization laboratory approved by the Indian Bureau of Mines or the Atomic Minerals Directorate for Exploration and Research.(2)The report of the beneficiation investigations so carried out under sub-rule (1) shall be submitted to the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, immediately after the investigation is over.(3)In a mine having a beneficiation plant, feed products and tailings shall be regularly sampled and analysed at suitable intervals and records of the same maintained:Provided that the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, may require the sampling and analysis to be done at any other interval than in practice from a laboratory accredited by National Accreditation Board for Testing and Calibration or an International Organization for Standardization laboratory approved by the Indian Bureau of Mines or the Atomic Minerals Directorate for Exploration and Research:(4)The Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, may carryout periodic process audit of the beneficiation plants to assess the possibility of further improvements in the beneficiation process.
