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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Mineral Conservation And Development Rules, 1988

(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.