Section 6(4)(ix) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(ix)details of scheme of restoration/rehabilitation of the area through aforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the Government at time of approval to be executed by the lessee/Concessionaire on monthly, quarterly or yearly basis.