Section 53(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)The owner, agent, manager or mining engineer, as the case may be, shall be responsible to ensure that the protective measures contained in the mine closure plan referred in these rules including reclamation and rehabilitation work have been carried out in accordance with the approved mine closure plan.
