Section 19(1) in The Granite Conservation And Development Rules, 1999
(1)Every holder of a lease shall carry out mining operations for granite in accordance with the approved mining plan with such conditions as may have been prescribed under sub-rule (2) of rule 16 or with such modifications, if any, as permitted under sub-rule (4) of rule 16 or the mining plan or the scheme approved under rule 12 or 17 or 18 as the case may be.
