Section 61 in Gujarat Minor Mineral Concession Rules, 2017
61. Submission of progressive mine closure plan.
(1)The progressive mine closure plan shall be prepared by the quarry lease holder only for minerals specified in Part A-II or Part B of Schedule III, for the purpose of providing protective, reclamation and rehabilitation measures in a mine or part thereof.(2)The progressive mine closure plan shall be prepared in the manner specified and in the standard format as per the guidelines issued by the Government in this regard.(3)In case of fresh grant of quarry lease, a progressive mine closure plan as a component of mining plan shall be submitted to the Government.(4)The lessee shall, in case of an existing quarry lease, submit a progressive mine closure plan to the Government/officer authorised by the Government in this behalf for approval within a period of one year from the date of commencement of these rules.(5)The lessee shall review the progressive mine closure plan every five years from the date of its approval in case of existing mine or from the date of opening of the mine in case of fresh grant of quarry lease, as the case may be and shall submit to the officer authorised by the Government for its approval.(6)The Government/officer authorised by the Government shall convey his approval or refusal of the progressive mine closure plan in writing within a period of ninety days from the date of receipt:Provided that the aforesaid period of ninety days shall be applicable only if the progressive mine closure plan is complete in all respects, and in case of any modifications subsequently suggested by the Government after the initial submission of the progressive mine closure plan for approval, the said period shall be applicable from the date on which such modifications are carried out and submitted afresh to the Government.(7)If the approval or refusal of the progressive mine closure plan is not conveyed to the lessee, within the period as specified in sub-rule (6), the progressive mine closure plan shall be deemed to have been provisionally approved and such approval shall be subject to the final decision whenever communicated.
