Section 28 in The Mineral Conservation and Development Rules, 2017
28. Notice of temporary discontinuance of work in mines and obligations of lease holders.
(1)Subject to the provisions of section 4A, the holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government a notice in Form E when the mining or mineral processing operations in the mine or part thereof are discontinued for a period exceeding ninety days so as to reach them within one hundred and twenty days from the date of such temporary discontinuance.(2)Where the discontinuance takes place as a result of the occurrence of a natural calamity beyond the control of the holder of a mining lease or in compliance with any order or directions issued by any statutory authority established under any law in force or any tribunal or a court, a notice shall be submitted to the authorised officer, as the case may be, within a period of fifteen days of such discontinuance in Form-E.(3)During the temporary discontinuation of a mine or part thereof, it shall be the responsibility of the holder of a mining lease to-(a)comply with the reasonable prohibitive measures to restrict access for unauthorised entry;(b)provide protective measures to potentially danger sources of electrical and mechanical installations, and the mine openings or workings and all other structures;(c)ensure that all contaminated effluents are controlled and all physical, chemical, biological monitoring programmes are continued;(d)ensure that all rock piles, over burden piles and stock piles and tailings, and other water impoundment structure are maintained in stable and safe conditions.
