Section 8 in The Marble Development And Conservation Rules, 2002
8. Scheme of prospecting.
(1)Every holder of a prospecting license for marble shall submit to the State Government or any person authorised in this behalf by that 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 boreholes which he proposes to put in the area and the locations thereof;(d)the particulars of the machines 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 specific order.(2)The prospecting scheme under sub-rule (1) shall be prepared by a recognised person or a geologist or a mining engineer employed under clause (a) of sub-rule (1) of rule 34.
