Section 4(2) in The Mineral Conservation And Development Rules, 1988
(2)Notwithstanding anything contained in sub-rule (1) a scheme of prospecting shall include-(a)baseline information of prevailing environmental conditions before the beginning of the prospecting operations;(b)[steps proposed to be taken for protection of environment which will include] [ Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] prevention and control of air and water pollution, progressive reclamation and rehabilitation of the land disturbed by the prospecting operations, a scheme for the plantation of trees, and such other measures, as may be directed from time to time by the Controller General or the authorised officer for minimising the adverse effect of prospecting operations on the environment.
