Section 29(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(2)The lessee, agent, manager or mining engineer shall submit to the officer authorised by the Government in this behalf, a yearly report before the 1st July of 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.
