Section 57(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)If the mining operations are not carried out in accordance with the mining plan or Lease Deed or Agreement Deed as referred under sub-rule (1), the State Geologist or Geologist or Assistant Geologist or Mining Officer, as the case may be, may pass an order for suspension of all or any of the mining operation and permit continuance of only such operation as may be necessary to restore the conditions in the mine envisaged under the said mining plan or Lease Deed or Agreement Deed.
