Section 6(4) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(4)The mining plan shall also incorporate the following details :-(i)the plan of the area under concession delineated on a map with boundaries duly marked along with the positions of boundary pillar with GPS readings ;(ii)the plan of the area under concession showing the nature and extent of the mineral body/spot or spots where the mining operations are proposed to be undertaken ;(iii)the plan of the area showing natural water courses, limits of reserved 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 i.e. the environment management plan ;(iv)details of the Geology and lithology of the area including the estimated mineral reserves of the area ;(v)extent of manual mining or mining with the use of machinery and mechanical devices ;(vi)tentative scheme of mining, annual programme and plan for excavation/production from year-to-year for a period of five years as part of mining plan ;(vii)proposed method of mining/development of mines, use of explosives and blasting operations if any, stocking and disposal of minerals, mine-drainage pattern, handling of the overburden, location of weigh bridges, and mineral processing if any while undertaking semi-mechanized open caste mining ;(viii)progressive and final mine closure plan ;(ix)details of scheme of restoration/rehabilitation of the area through aforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the Government at time of approval to be executed by the lessee/Concessionaire on monthly, quarterly or yearly basis.
