Section 35(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)The mining plan shall incorporate:-(a)the plan of the mineral concession area showing the nature and extent of the mineral body, spot or spots where the mining operations are proposed to be based on the prospecting data provided by the Government or gathered by the bidder or any other person;(b)details of the geology and lithology of the area including mineral resource and reserves of the area;(c)the extent of manual mining or mining by the use of machinery and mechanical devices;(d)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 Government in writing from time to time;(e)a tentative scheme of mining and annual programme and plan for excavation from year to year for five years;(f)a progressive mine closure plan as defined under these rules, if applicable;(g)tentative estimate about accretion of mine waste and its manner and its manner and mode of disposal and confinement;(h)manner of mineral processing and mineral up-gradation including mode of tailing disposal;(i)pre-feasibility report prepared in accordance with the Environment Impact Assessment Notification, 2006,; and(j)any other information which the Government may require the bidder to provide in the mining plan.
