Section 8(5) in Atomic Minerals Concession Rules, 2016
(5)The mining plan shall contain -(i)the plan of the lease hold area showing the nature and extent of the mineral body;(ii)details of the geology and lithology of the area including mineral reserves of the area;(iii)the extent of manual mining or mining by the use of machinery and mechanical devices;(iv)the plan of the area showing natural water courses, limits of reserves and other forest areas and density of trees, if any, assessment of impact of mining activity on forest, land surface and environment including air and water pollution; details of scheme of restoration of the area by afforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the Department or the State Government from time to time;(v)a tentative scheme of mining and annual programme and plan for excavation from year to year for five years;(vi)precise area or allocated area from the State Government marked in the cadastral maps.(vii)a progressive mine closure plan as provided in the Mineral Conservation and Development Rules, 1988 made under section 18; and(viii)any other matter which the Directorate may require to be provided in the mining plan.
