Section 15 in The Marble Development And Conservation Rules, 2002
15. Approval and submission of mining plan.
- On receipt of the application for grant of mining lease for undertaking mining operations for marble, the State Government shall take decision to grant precise area for the said purpose and communicate such decision to the applicant and on receipt of the communication from the State Government of the precise area to be granted, the applicant shall submit a mining plan within a period of three months from the date on which such communication is received or such other period as may be allowed by the State Government for approval and the said mining plan shall incorporate-(i)the plan of the precise area showing the nature and extent of the marble deposit, spot or spots where the excavation is to be done in the first year and its extent, a detailed cross-section and detailed plan of spots of excavation based on the prospecting data gathered by the applicant and a tentative scheme of mining for the first five years of the lease;(ii)details of the geology and lithology of the precise area including marble reserves of the area;(iii)the extent of manual mining or mining by the use of machinery and mechanical devices on the precise area;(iv)the plan of the precise area showing natural water courses, limits of reserved 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, details of scheme for restoration of the area by afforestation, land reclamation, use of pollution control devices and of such other measures as may be directed by the Central or the State Government from time to time;(v)annual programme and plan for excavation on the precise area from year to year for five years; and(vi)any other matter which the State Government or any person so authorised may require the applicant to provide in the mining plan.
