Section 22 in The Mineral Conservation And Development Rules, 1988
22. Notice for opening of a mine.
(1)The owner, agent, mining engineer or manager of every mine shall send to the Controller General, Controller of Mines and the Regional Controller an intimation in [Form C] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] of the opening of a mine so as to reach them within fifteen days of such opening.(2)The intimation in [Form C] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] sent to the Regional Controller under sub-rule (1) shall be accompanied with a copy of mining plan approved under clause (b) of sub-section (2) of section 5 of the Act [only when the mine is being opened after a lapse of 5 years period from the date of approval of mining plan] [ Inserted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).].
