Section 43 in The Granite Conservation And Development Rules, 1999
43. Records of bore-holes.
- The owner, agent, mining engineer, geologist or manager of every granite quarry or the holder of a prospecting license shall keep a record of all bore-holes in Form I and shall retain all records and samples of the strata passed through. He shall not destroy such records of bore-holes and samples of strata except with the prior approval of the State Government or any person so authorised on this behalf.
