Section 25 in Chhattisgarh Minor Mineral Rules, 2015
25. Quarry Plan to be prepared by recognized qualified persons (RQP).
(1)No Quarry Plan shall be approved unless it is prepared by a recognized qualified person or authorized person as notified by the Director.(2)Recognized Qualified person/Authorized person shall possess the following qualification and experience, namely :-(i)a degree in Mining Engineering or post-graduate degree in Geology from a University established or incorporated by or under a Central Act, or a State Act, including any institution recognised by the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956 (3 of 1956) or any equivalent qualification granted by any University or Institution outside India; and(ii)professional experience of three years in the field of mineral exploration/administration or mining after obtaining the degree or have been in the employment of the Directorate of Geology and Mining.(3)A Recognised Qualified Person/Authorised person may also carry out modifications of an existing Quarry Plan.
