Section 31 in Rajasthan Minor Mineral Concession Rules, 2017
31. Duties of qualified person.
(1)It shall be the duty of the qualified person employed to take all necessary steps to plan and conduct mining operations, so as to ensure conservation of minerals, systematic development of the mineral deposits, protection of environment and safety of persons in and around the lease or licence area in accordance with these rules.(2)The qualified person shall, -(i)be responsible for the preparation and maintenance of all statutory plans, sections, reports and schemes in accordance with these rules.(ii)be responsible for carrying out the study of the associated rocks and minerals, identifying them and stacking the various minerals produced separately.(iii)carry out all such orders and directions as may be given in writing under these rules by any officer authorised to inspect the mine and shall forward a copy of such orders or directions to the holder of lease or licence.(iv)ensure that there is a sufficient provision of proper materials, appliances and facilities at all times at mining lease for the purpose of carrying out the provisions of these rules and orders issued there under and where he is not the owner or agent of the mining lease, he shall make requisition in writing to the owner or agent for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose.(3)On receipt of a requisition under clause (iv) of sub-rule (2), the owner or agent shall provide as soon as possible the materials and facilities requisitioned by the qualified person.
