Section 18(6) in The Mines And Minerals (Development And Regulation) Act, 1957
(6)The costs of the investigation made under this section shall be borne by the Central Government:Provided that where the State Government or other person in whom the minerals are vested or the holder of any prospecting license or mining lease applies to the Central Government to furnish to it or him a copy of the report submitted under sub-section (5), that State Government or other person or the holder of a prospecting license or mining lease, as the case may be, shall bear such reasonable part of the costs of investigation as the Central Government may specify in this behalf and shall, on payment of such part of the costs of investigation, be entitled to receive from the Central Government a true copy of the report submitted to it under sub-section (5).]
