Section 68(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)Duties of Mining Engineer: It shall be the duty of the mining engineer to:-(a)take all necessary steps to plan and conduct mining operations, so as to ensure conservation of minerals, systematic development of the mineral deposits and protection of environment in and around the quarry lease area in accordance with these rules;(b)prepare and maintain plans, sections, reports and schemes in accordance with these rules;(c)carry out the study of the associated rocks and minerals, identify them and stack the various minerals produced separately;(d)carry out all such orders and directions as may be given in writing under these rules by the Government and to forward a copy of such orders or directions to the holder of quarry lease;(e)ensure that there is sufficient provision of proper materials, appliances and facilities at all times at quarry lease for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the lessee of the quarry lease, he shall make requisition in writing to the lessee for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose. The lessee shall provide, as soon as possible after receipt of such requisition, the materials and facilities requisitioned by the mining engineer.
