Section 37I in The Rajasthan Minor Mineral Concession Rules, 1986
37I. Mining operations to be in accordance with mining plan/simplified mining scheme.
(1)Every holder of a lease/licence/short term permit shall carry out mining operations in accordance with the approved mining plan/simplified mining scheme with such conditions as may have been imposed under sub-rule (1) of rule 37F or with such modifications, if any, as approved under sub-rule (3) of rule 37F or in accordance with the mining plan/simplified mining scheme or the scheme of mining submitted or approved under rule 37B or 37G or 37H, as the case may be.(2)If the mining operations are not carried out in accordance with the mining plan/simplified mining scheme as referred to under sub-rule (1), Mining Engineer/Assistant Mining Engineer concerned may pass an order for suspension of all or any of the mining operations and permit continuance of only such operations as may be necessary to restore the conditions in the quarry or mine as envisaged under the said mining plan/simplified mining scheme.
