Section 53 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
53. Mine Closure Plan.
(1)For every mine there shall be following Mine Closure Plans:(a)The owner, agent, manager or mining engineer shall, in case of fresh grant or renewal of mineral concession, submit a Progressive Mine Closure Plan as per Form-"M" as a component of mining plan to the said officer.(b)The owner, agent, manager or mining engineer shall submit a Final Mine Closure Plan to the said Officer for approval one year prior to the proposed closure of the mine and the said officer shall convey his approval or refusal of the final mine closure plan within ninety days of the date of its receipt to the owner, agent, manager, mining engineer, as the case may be. If approval or refusal of the final mine closure plan is not conveyed to the owner, agent, manager or mining engineer, as the case may be, of the mine within the period as specified in sub rule (4) of Rule-39, the final mine closure plan shall be deemed to have been provisionally approved, and such approval shall be subject to final decision whenever communicated.(2)The owner, agent, manager or mining engineer, as the case may be, shall be responsible to ensure that the protective measures contained in the mine closure plan referred in these rules including reclamation and rehabilitation work have been carried out in accordance with the approved mine closure plan.(3)The owner, agent, manager or mining engineer, as the case may be, shall submit to the State Geologist, a yearly report before 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.
