Section 23(5) in The Mineral Conservation And Development Rules, 1988
(5)[ The leaseholder shall not abandon a mine or part thereof unless a final mine closure plan duly approved by the Regional Controller of Mines or the officer authorised by the State Government in this behalf, as the case may be, is implemented. For this purpose, the lessee shall be required to obtain a certificate from the Regional Controller of Mines or the officer authorised by the State Government in this behalf to the effect that protective, reclamation and rehabilitation work in accordance with the final mine closure plan or with such modifications as approved by the competent authority, have been carried out before abandonment of mine.] [ Substituted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003). Earlier, it was substituted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).][23-A. Mine closure plan. [Inserted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).]- Every mine shall have mine closure plan, which shall be of two types:-(i)a progressive mine closure plan; and(ii)a final mine closure plan.
