Section 24 in Chhattisgarh Minor Mineral Rules, 2015
24. Quarrying operation for minor minerals to be in accordance with quarry plan.
(1)Quarrying operation shall be undertaken in accordance with the duly approved Quarry Plan.(2)The Quarry Plan once approved, shall be valid for the entire duration of the lease.(3)Modification of the approved Quarry Plan during the operation of a Quarry Lease also requires prior approval.(4)Where quarrying operations have been undertaken before the commencement of these rules without an approved quarrying plan, the holder of such Quarry Lease shall submit a quarry plan, within a period of one year from the date of commencement of these rules to the authorised officer in this behalf by the State Government for approval.(5)The Quarry Plan shall incorporate,-(i)Name of the Applicant(ii)Address :-CityDistrictPin CodePhone NumberE-mail(iii)Status of Applicant(iv)Name of the Recognised Qualified Person preparing the Quarry PlanAddress:-CityDistrictPin CodePhone NumberE-mail(v)Registration No. of Recognised Qualified Person or authorization of the State Government,Date of Grant and RenewalValid up to(vi)Name and details of the Prospecting Agency(vii)Address :-CityDistrictPin CodePhone NumberE-mail(viii)Whether area is prospected by the Directorate of Geology and Mining, if yes then enclose a certified copy of prospecting report.(ix)Location and AccessibilityDetail of the Area (with location map)District, Tehsil, Patwari Halka Number, Village Khasra Number/Compartment No.Lease Area (Hectares)Ownershipexistence of public road/railway line, if am nearby and approximate distanceTopo-sheet No. with latitude and longitude in case where the area is five hectares or more.For area under reserve forest/protected forest, the area should be marked on forest map.(x)The area showing the nature and extent of the mineral body.(xi)Spot or spots where the Quarrying operations are proposed and proposed maximum depth of quarrying operation.(xii)A tentative scheme of quarrying, annual program and plan for excavation from year to year for five years.(xiii)The extent of manual quarrying or quarrying by the use of machinery and mechanical devices(xiv)Measures of protection of environment, especially against air and water pollution due to Quarrying operation(xv)Measures to be taken for reclamation of land(xvi)Quarrying Closure Plan (Not applicable in case of temporary permit).
