Section 57 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
57. Restoration of flora.
(1)Every holder of prospecting license or a mining lease shall,-(i)carry out prospecting or mining operations as the case may be, in such a manner so as to cause least damage to the flora of the area held under prospecting license or mining lease in the nearby area.(ii)take immediate measures for planting in the same area or any other area selected by concerned authority or Regional Office of Ministry of Environment or Forest or the authorised officer not less than twice the number of trees destroyed by reason of any prospecting or mining operation.(iii)Look after them during the subsistence of the license or lease after which these trees shall be handed over to the Forests Department or any other authority as may be nominated by the State Government.(iv)Restore, to the extent possible, other flora destroyed by prospecting or mining operation.
