Section 44 in The Mineral Conservation and Development Rules, 2017
44. Restoration of flora.
- Every holder of prospecting licence, prospecting license cum mining lease or a mining lease shall carry out prospecting or mining operations, as the case may be, in accordance with applicable laws and in such a manner so as to cause least damage to the flora of the area held under prospecting licence, prospecting license cum mining lease or mining lease and the nearby areas.
