Section 4(1) in The Mineral Conservation and Development Rules, 2017
(1)Every holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease, shall submit to the Controller General and Regional Controller or the authorised officer a scheme of reconnaissance or prospecting, as the case may, within a period of sixty days from the date of execution of the permit or licence, indicating the manner in which he proposes to carry out the reconnaissance or prospecting operations in the area covered under the permit or licence.
