Section 26 in The Mineral Conservation and Development Rules, 2017
26. Responsibility of holder of a mining lease.
(1)The holder of a mining lease shall have the responsibility to ensure that the protective measures including reclamation and rehabilitation works have been carried out in accordance with the approved mine closure plan or with such modifications as approved by the competent authority.(2)The holder of mining lease shall submit to the competent authority a yearly report as per the format specified by the Indian Bureau of Mines, before 1st day of July every year setting forth the extent of protective and rehabilitative works carried out as envisaged in the approved mine closure plan, and if there is any deviation, reasons thereof:Provided that where the State Government has set up a system for preparation, certification and monitoring of mining plan pursuant to the proviso to clause (b) of sub-section (2) of section 5, such format shall be prescribed by the State Government:Provided further that in respect of minerals specified in Part B of the First Schedule to the Act where the grade of such atomic minerals is equal to or above the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016, such format shall be prescribed by the Director, Atomic Minerals Directorate for Exploration and Research.
