Section 90 in Rajasthan Minor Mineral Concession Rules, 2017
90. Stoppage of mining operations.
- The Director, Additional Director Mines, Superintending Mining Engineer, Mining Engineer, Assistant Mining Engineer may prohibit mining operations and seize mineral, equipment, tool and vehicle in case the mining operations are not being carried out in accordance with the terms and conditions of the mineral concession or permit granted under these rules:Provided that Mining Engineer or Assistant Mining Engineer shall not prohibit mining operations in any mineral concession area without approval of Superintending Mining Engineer concerned, but in case of immediate danger to mine workers or any human life, Mining Engineer or Assistant Mining Engineer may prohibit the mining operations immediately under intimation to Superintending Mining Engineer and Director, Mines Safety, wherever applicable, within twenty four hours. On receipt of such communication, the Superintending Mining Engineer concerned, shall visit the site personally and shall approve or disapprove the stoppage of mining operations with the reasons to be recorded in writing within fifteen days. Further action shall be taken as per rule 28. Such seized mineral or equipment shall only be released and mining operations shall be resumed with prior written approval of Superintending Mining Engineer concerned after rectification of breaches.
