Section 28 in The Mineral Conservation And Development Rules, 1988
28. Types of plans and sections.
(1)The owner, agent, mining engineer or manager of every mine shall keep the following plans and sections:-(a)a surface plan showing every surface feature within the mining lease boundaries such as building, telephone, telegraph or power transmission line, water-main, tramline, railway, road, river, water-course, reservoir, tank, bore-hole, shaft and incline opening, open-cast working, dumps and dumping ground, the waste land, forest, sanctuaries, agricultural land and grazing land and subsidence on the surface;(b)a surface geological plan of the area of leasehold, on a scale specified or approved by the Controller General by a general or special order in writing showing-(i)all the lithological units exposed in the area, in the pits, trenches and in any other openings made for prospecting and mining operations showing contact between lithological units;(ii)structural details like strike, dip, fold, fault, plunge of ore body;(iii)location of prospecting pits, trenches, boreholes and any other openings made for prospecting and/or mining operations;(iv)existing mine workings dumps;(c)a transverse section or sections of the workings through the shaft or shafts and main adits indicating clearly the strike and dip of the vein, lode, reef, or mineral bed or deposit at different points, and such sections of the strata sunk or driven through in the mine or proved by boring, as may be available;(d)a longitudinal mine section or sections showing a vertical projection of the mine working including outlines of all stopped out areas, where a reef, vein, lode or mineral bed/deposit or part thereof has dip exceeding thirty degrees from the horizontal plane:Provided that, with the permission in writing of the Controller General [or the Chief Controller of Mines, as the case may be,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] and subject to such conditions as he may specify therein, such sections may be prepared in relation to any other suitable plan;(e)an underground plan showing-(i)the position of the workings of the mine below ground;(ii)every boreholes and shaft (with depth), drive, cross-cut, winze, raise, excavation (stopped ground) and every tunnel and air passage connected therewith;(iii)every pillar or block of mineral left for the support of any structure on the surface; and underground magazines, if any;(iv)the general strike of the veins, lodes, reefs and mineral beds or deposits;(v)the position of every dyke, fault and other geological disturbance with the amount and direction of throw.(2)Whenever the underground plan referred to in clause (e) of sub-rule (1) is brought up-to-date, the then position of the workings shall be shown by a dotted line drawn though the ends of the workings, and such dotted line shall be marked with the date of the last survey:Provided that the Controller General [or the Chief Controller of Mines, as the case may be, may,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] by an order in writing and subject to such conditions as he may specify therein, approve any other method of showing the up-to-date position of the working of the mine.(3)Where different reefs, lodes, veins or mineral beds or deposits overlie or run parallel to one another, the workings of each reef, lode, vein or mineral bed or deposit shall be shown on separate plant and/or longitudinal section or sections; however, if two reefs, lodes, veins, or mineral beds or deposits are so situated in relation to each other that the parting between workings made therein is less than ten metres at any place, such workings shall also be shown on a combined plan and/or longitudinal section, as the case may be, in different colours.(4)The plans kept under clauses (a) and (e) of sub-rule (1) shall also show the settled boundary of the mining lease, or where the boundary is in dispute, the boundaries claimed by the owner of the mine and by the owners of the mines adjacent to the disputed boundary:Provided that where it is not possible to show the complete boundary of leasehold on the same plan an additional key plan on any other suitable scale showing such boundaries and the outline of the workings shall also be maintained.(5)The owner, agent, mining engineer or manager of every mine shall keep the following:-(a)A key plan on a scale of 1:63,000 or 1:50,000 incorporating the following:-(i)[ an administrative surface map showing the boundary of the mining lease, and the adjoining area lying preferably within five kilometres thereof;] [Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).](ii)contours at not more than [twenty] [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).] metres intervals;(iii)natural drainage system such as rivers, streams, nalahs, water reservoirs, ponds, lakes, irrigation dams and canals;(iv)roadways and railways;(v)places of historical and archaeological importance, monuments, places of worship, pilgrimage and of tourist interest;(vi)forests with tree density, sanctuaries, wastelands, agricultural lands, grazing lands;(vii)boundaries of all villages and towns with their population;(viii)predominant wind direction;(ix)any other relevant features:[Provided that where topographical map is classified as restricted, the particulars referred to in items (i) to (ix) shall be incorporated in the key plan to the extent available in the administrative] [Inserted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).][surface] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).][maps.] [Inserted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).](b)An environment plan of the area of mining lease inclusive of the adjoining area within five hundred metres of the boundary of a lease area on 1:5000 scale incorporating the following:-(i)[an administrative surface map showing the boundary of the mining lease] [ Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).];(ii)contour lines at five metres intervals;(iii)all features indicated in sub-clauses (iii) to (ix) of clause (a) above;(iv)area occupied by mine workings area deforested, area covered by dump with the height of the dump, processing plant, surface building, workshop, mining township;(v)area reclaimed and area afforested, location of protective barriers, check dams erected to contain solid and liquid effluents generated by prospecting, mining, beneficiation or metallurgical operations carried out in the mine;(vi)all pumping stations and the courses of discharge of mine water:[Provided that the particulars with regard to items (ii), (iv) and (v) shall be applicable only upto sixty metres beyond the boundary of lease areas.] [ Inserted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).](6)(a)The Controller General may, by an order in writing, require such additional details to be shown on the plans and sections required to be kept under these rules or the preparation and maintenance of such plans and sections showing such details and on such scale and within such time as he may specify in the order.(b)The Controller General or the authorised officer may, by an order in writing, require the owner, agent, mining engineer or manager of a mine to submit to him within such time, such plans and sections, or tracings thereof, as he may specify in the order.
