Section 5(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(1)Every holder of a prospecting license for minor mineral shall submit to the State Government or any person authorised in this behalf by the Government within a period of sixty days from the date of execution of the prospecting license a scheme of prospecting indicating the manner in which he proposes to carry out the prospecting operation in the area covered by the license and the scheme shall incorporate the following, namely:-(a)Particulars of the area;(b)The scale of the plan and the area of geological mapping;(c)The number of pits, trenches, and bore holes which he proposes to put in the area and the locations thereof;(d)The particulars of the machinery to be used;(e)The details of exploratory mining to be undertaken;(f)The number of samples proposed to be drawn and tested;(g)Baseline information of prevailing environmental conditions before the beginning of the prospecting operations;(h)Any other matter relevant for the preparation of a scheme of prospecting, as directed by the State Government or any person so authorised, from time to time by a general or special order.
