Section 70(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)Every mineral concession holder shall prepare a Mining Plan along with the Mine Closure Plan (Progressive & Final) and shall not commence mining operations in any area except in accordance with such Mining Plan duly approved by an officer authorized by the Director in this behalf. The plan shall also contain the conceptual plan of the mining area and take into consideration the following aspects:(i)Level of Production;(ii)Level of Mechanisation;(iii)Type of Machinery used;(iv)Quantity of diesel/ energy fuel consumption;(v)Number of trees uprooted due to proposed mining operations.
