Section 57 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
57. Mining operations to be in a scientific and systematic manner and penalty thereof.
(1)The Mining operation shall be undertaken in a scientific and systematic manner, in accordance with approved mining plan, and as per the terms and conditions of the Lease and Agreement deed.(2)If the mining operations are not carried out in accordance with the mining plan or Lease Deed or Agreement Deed as referred under sub-rule (1), the State Geologist or Geologist or Assistant Geologist or Mining Officer, as the case may be, may pass an order for suspension of all or any of the mining operation and permit continuance of only such operation as may be necessary to restore the conditions in the mine envisaged under the said mining plan or Lease Deed or Agreement Deed.(3)Any person who contravenes terms and conditions of mining plan or Lease Deed or Agreement Deed shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to Rs. 50,000/- (Rupees Fifty thousand) only or with both and in case of continuing contravention with an additional fine which may extend to Rs. 5000/- (Rupees Five thousand) only after conviction for the first such contravention for every day during which such contravention continues:Provided that any offence punishable under this sub-rule may, either before or after the institution of the prosecution, be compounded by the officer authorised to make a complaint in writing to the court with respect to such offence, on payment to that officer for credit to the Government, of such sum that officer may specify:Provided further that in case of an offence punishable with fine only, such sum shall not exceed the maximum amount of fine which may be imposed for that offenceChapter-IV Review and Delegation of Powers
