Section 72(4) in Gujarat Minor Mineral Concession Rules, 2017
(4)During the temporary discontinuation of a mine or part thereof, it shall be the responsibility of the lessee to comply with the reasonable prohibitive measures to restrict access for unauthorised entry, provide protective measures to potentially dangerous sources of electrical and mechanical installations, the mine openings or workings and all other structures. It shall be ensured that all contaminated effluents are controlled and all physical, chemical, biological monitoring programmes have been continued. It shall also be ensured that all rock piles, over burden piles and stock piles and tailings and other water impoundment structures have been maintained in stable and safe conditions.
