Section 26(3) in The Mineral Conservation And Development Rules, 1988
(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.
