Section 52 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
52. Restoration of flora.
- Every holder of a mining lease or contract shall carry out mining operations, in such a manner so as to cause least damage to the flora of the area held under mineral concession and the mineral concession holder shall,-(i)take immediate measures for planting in the same area or any other area selected by concerned authority not less than twice the number of trees destroyed by reason of any mining operation;(ii)look after them during the subsistence of the period of mineral concession after which these trees shall be handed over to the State Forest Department or any other authority as may be nominated by the State Government; and(iii)restore, to the extent possible, other flora destroyed by mining operation.
