Section 26 in The Mineral Conservation And Development Rules, 1988
26. Stopping of vein, etc.
(1)No stopping shall be commenced, conducted or carried out except with prior permission in writing of the Controller General, or the authorised officer.(2)The owner, agent, mining engineer or manager of every mine shall send to the Controller General, Controller of Mines and the Regional Controller under registered cover a notice in [Form E] [ Substituted by G.S.R. 580(E), dated 4.8.1995.] intimating his intention to commence the stopping of any vein, lode, reef or mineral deposit, so as to reach them at least sixty days before the date of commencement of such operations.(3)Such notice shall be accompanied by plans and sections on a scale of not less than 1 cm=10 metres showing the details of the block proposed to be stopped, the manner of stopping, the mineralised and barren zones indicating estimated percentage recovery from stopes:Provided that the Controller General [or the Chief Controller of Mines, as the case may be, may,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] by an order in writing and subject to such conditions as he may specify therein, permit or require the plans and sections to be prepared on any other suitable scale.(4)The Controller General or the authorised officer may by an order in writing made before the proposed date of commencement of stopping operations prohibit the stopping or allow it to be done under such conditions as may be specified in the order.
