Section 21(2) in The Mineral Conservation and Development Rules, 2017
(2)The holder of a mining lease shall send to the authorised officer, as the case may be, a notice in Form D of the Schedule of his intention to abandon a mine so as to reach them at least ninety days before the intended date of such abandonment, which shall be accompanied by plans and sections on a scale as specified in rule 31 setting forth accurately the work done in the mine up to the time of submission of the notice including the measures envisaged for the protection of the abandoned mine or part thereof, the approaches thereto and the environment:Provided that the authorised officer, as the case may be, may require the plans and sections to be prepared on any other suitable scale.
