Section 6(3) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(3)Every minor mineral concessionaire shall prepare a mining plan along with the mine closure plan (progressive and final) and shall not commence mining operations in any area except in accordance with such mining plan duly approved under these rules. The mining plan shall contain the conceptual plan of the mining area taking into consideration the following aspects :-(i)level of production ;(ii)level of mechanization ;(iii)type of machinery used ;(iv)quantity of diesel/energy fuel consumption ;(v)number of trees uprooted due to proposed mining operations ;
