Section 70 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
70. Requirements of a Mining Plan.
(1)Every mineral concession holder shall prepare a Mining Plan along with the Mine Closure Plan (Progressive & Final) and shall not commence mining operations in any area except in accordance with such Mining Plan duly approved by an officer authorized by the Director in this behalf. The plan shall also contain the conceptual plan of the mining area and take into consideration the following aspects:(i)Level of Production;(ii)Level of Mechanisation;(iii)Type of Machinery used;(iv)Quantity of diesel/ energy fuel consumption;(v)Number of trees uprooted due to proposed mining operations.(2)Where the mining operations have already been undertaken under an existing mineral concession before the commencement of these rules, the holder of such mineral concession shall also submit a Mining Plan along with Mine Closure Plan within a period of ninety days from the commencement of these rules for approval by the authorized officer.(3)Every mining plan or scheme of mining submitted for approval under these rules shall be accompanied with a non-refundable fee of Rs. 5,000 for every square kilometre or part thereof in respect of the mining area covered under the mining plan.(4)Every mining plan shall contain all plans, sections serially numbered or suitably indexed. The tracings or copies of such plans and sections duly certified for its correctness by the owner, agent, mining engineer or manager or geologist, by the mining engineer/ geologist appointed by the concession holder, shall be kept at the site office of the minor mineral mine/ concession area.(5)A mining plan shall incorporate the following as a minimum:(i)the plan of the area under concession delineated on a map with boundaries duly marked along with the positions of boundary pillars with GPS readings;(ii)the plan of the area under concession showing the nature and extent of the mineral body/ spot or spots where the mining operations are proposed to be undertaken;(iii)the plan of the area showing natural water courses, limits of reserves and other forest areas and density of trees, if any, assessment of impact of mining activity on forest, land surface and environment including air and water pollution i.e. the environment management plan;(iv)details of the geology and lithology of the area including the estimated mineral reserves of the area;(v)extent of manual mining or mining with the use of machinery and mechanical devices;(vi)tentative scheme of mining and annual programme and plan for excavation/ production from year-to-year for a period of five years as part of the Mining Plan;(vii)proposed method of mining/ development of mines, use of explosives and blasting operations, if any, stacking and disposal of minerals, mine-drainage pattern, handling of the overburden, location of electronic weigh bridges, and mineral processing, if any;(viii)progressive and final mine closure plan;(ix)details of scheme of restoration/ rehabilitation of the area through afforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the State Government from time to time.(6)In addition to the requirements stipulated under sub-rule (4) above, every mining plan shall delineate the approach in respect of environmental safeguards and restoration and rehabilitation measures of the area with regard to the following, among others:(i)precautions for the protection of environment and control of pollution while undertaking mining operations in the area granted on contract lease/ contract;(ii)control of air pollution due to dust, exhaust emissions or fumes during mining or processing operations for minor mineral and related activities and containing the same within permissible limits specified under any environmental laws for the time being in force;(iii)precautions to prevent or reduce the discharge of toxic and objectionable liquid effluents from minor mineral quarry, workshop or processing plant within the permissible limits. No such toxic affluent shall be discharged in any water body or in the sub-soil through a bore-hole;(iv)abatement of and control over the noise arising out of mining and processing operations for minor minerals so as to keep the same within the permissible limits;(v)prevention and containment of any damage to the flora of the area held under concession and the nearby area, scheme of undertaking plantation to compensate for any unavoidable damage and maintenance of the same during the subsistence of the concession period;(vi)removal and stacking of any top soil or over-burden or waste rock and nonsaleable minor mineral excavated/ generated during the mining operations and utilisation of the same for restoration and rehabilitation of the area;(vii)plan for phased restoration, reclamation and rehabilitation of land affected by mining operations.(7)The mining plan, once approved, shall be valid for the mineral concession period, unless revised and modified and got approved during the concession period.(8)The owner, agent, mining engineer or manager of every mine shall review the mining plan after every five years and shall submit scheme of mining for the next five years of the concession period, as the case may be, to the authorized officer for his approval.
