Section 18(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)The grantee shall also submit a QUARRYING PLAN which shall incorporate geological map cum contour plan of the area and a map showing the layout of the proposed quarry and the area identified for dumping waste rocks, if any, together with a brief report about the minor minerals occurring in the area and their probable reserves.(a)In respect of quarrying lease consisting of an area of five acres and more; a quarrying plan, containing the particulars specified in clause (c) shall be submitted by the lessee within six months from the date of grant of lease.(b)The quarrying plan so prepared shall be valid for working in the next five years or the duration of the quarrying lease whichever is less and modification or alternation in the quarrying plan with reason thereof shall be reported to the Competent authority.(c)The quarrying plan shall contain the following particulars, namely:-(i)Contour Plan showing the Geological map;(ii)Quarry lease area map showing the layout of the proposed quarrying and manner in which the quarrying is to be developed.(iii)Identification of the area for dumping waste rocks and soil.(iv)A brief report about the minerals occurring, probable reserves and the recovery of the different sizes of the mineral.(v)Impact of quarrying on Environment and measures proposed for preservation of the Environment.
