Section 8 in Atomic Minerals Concession Rules, 2016
8. Mining plan.
(1)No mining operations shall be undertaken with respect to a mining lease granted under Sub-rule (7) of rule 6, except in accordance with a mining plan which has been approved by the Directorate pursuant to clause (b) of Sub-section (2) of section 5:(2)If a mining lease granted under Sub-rule (7) of rule 6 is also for minerals other than atomic minerals, then the lessee shall prepare a composite mining plan for mining of all the minerals specified in the mining lease, including the atomic minerals and in such a case, the composite mining plan shall be approved only by the Directorate pursuant to clause (b) of Sub-section (2) of section 5.(3)The composite mining plan shall be submitted for approval to the Director of the Directorate along with a nonrefundable fee of one thousand rupees per square kilometer on a pro-rata basis of area over which the mining lease is applied for.(4)The Directorate shall dispose of the application for approval of the mining plan within a period of ninety days from the date of receipt of a duly completed application:Provided that if the Directorate finds an application incomplete and requires any modification, then the aforementioned period of ninety days shall be reckoned from the date on which a complete application is resubmitted.(5)The mining plan shall contain -(i)the plan of the lease hold area showing the nature and extent of the mineral body;(ii)details of the geology and lithology of the area including mineral reserves of the area;(iii)the extent of manual mining or mining by the use of machinery and mechanical devices;(iv)the plan of the area showing natural water courses, limits of reserves and other forest areas and density of trees, if any, assessment of impact of mining activity on forest, land surface and environment including air and water pollution; details of scheme of restoration of the area by afforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the Department or the State Government from time to time;(v)a tentative scheme of mining and annual programme and plan for excavation from year to year for five years;(vi)precise area or allocated area from the State Government marked in the cadastral maps.(vii)a progressive mine closure plan as provided in the Mineral Conservation and Development Rules, 1988 made under section 18; and(viii)any other matter which the Directorate may require to be provided in the mining plan.(6)The mining plan shall be made in accordance with the format provided by the Directorate.(7)The mining plan once approved shall be subject to review and updation at an interval of every five years starting from date of registration of the duly executed mining lease deed:Provided that any modification of the mining plan shall be approved by the Directorate in accordance with the procedure specified in this rule regarding approval of a mining plan, and such an approval of the modified mining plan shall remain valid for the next five years term.(8)The lessee shall submit, one hundred and eighty days before the expiry of every five years period specified in subrule (7), a mining plan for mining operations for the next period of subsequent five years.(9)A holder of a mining lease may seek modifications in the approved mining plan as are considered expedient, keeping in view changes in the business environment; or in the interest of safe and scientific mining, conservation of minerals, for the protection of environment, increase in production, increase or decrease in lease area, any drastic changes in the beneficiation process or any other reason to be specified in writing by the holder of a mining lease and any modification to a mining plan shall be approved by the Directorate.
