Section 28(5)(b) in The Mineral Conservation And Development Rules, 1988

[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(5)(b) in The Mineral Conservation And Development Rules, 1988

(b)An environment plan of the area of mining lease inclusive of the adjoining area within five hundred metres of the boundary of a lease area on 1:5000 scale incorporating the following:-

(i)[an administrative surface map showing the boundary of the mining lease] [ Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).];

(ii)contour lines at five metres intervals;

(iii)all features indicated in sub-clauses (iii) to (ix) of clause (a) above;

(iv)area occupied by mine workings area deforested, area covered by dump with the height of the dump, processing plant, surface building, workshop, mining township;

(v)area reclaimed and area afforested, location of protective barriers, check dams erected to contain solid and liquid effluents generated by prospecting, mining, beneficiation or metallurgical operations carried out in the mine;

(vi)all pumping stations and the courses of discharge of mine water:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 28(5)(b) in The Mineral Conservation And Development Rules, 1988