Section 3(j) in The Mineral Conservation And Development Rules, 1988
(j)"environment" and "environmental pollution", shall have the same meanings, assigned respectively to these terms in Environment (Protection) Act, 1986 (29 of 1986);(jj)[ final mine closure plan" means a plan for the purpose of decommissioning, reclamation and rehabilitation in the mine or part thereof after cessation of mining and mineral processing operations that has been prepared in the manner specified in the standard format and guidelines issued by the Indian Bureau of Mines; [ Inserted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).](jjj)"financial assurance" means the sureties furnished by the leaseholder to the competent authority so as to indemnify the authorities against the reclamation and rehabilitation cost;]
