Section 22(5) in The Mineral Concession Rules, 1960
(5)[ The mining plan shall incorporate-] [Added by G.S.R. 724(E), dated 27.9.1994. ](i)[ the plan of the leasehold area showing the nature and extent of the mineral body, spot or spots where the mining operations are proposed to be based on the prospecting data gathered by the applicant or any other person;] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).](ii)[ details of the geology and lithology of the area including mineral reserves of the area; [Added by G.S.R. 724(E), dated 27.9.1994. ](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 sources, 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 the 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 Central Government 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; ] [Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). ][* * *] [ The words " and" omitted by G.S.R. 329(E), dated 10.4.2003 (w.e.f. 10.4.2003).](va)[ a Progressive Mine Closure Plan as defined in clause (oo) of rule 3 of the Mineral Conservation and Development Rules, 1988; and] [ Inserted by G.S.R. 329(E), dated 10.4.2003 (w.e.f. 10.4.2003).](vi)[ any other matter which the Central Government may require the applicant to provide in the mining plan.] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
