Section 19 in The Granite Conservation And Development Rules, 1999
19. Mining operations to be in accordance with mining plan.
(1)Every holder of a lease shall carry out mining operations for granite in accordance with the approved mining plan with such conditions as may have been prescribed under sub-rule (2) of rule 16 or with such modifications, if any, as permitted under sub-rule (4) of rule 16 or the mining plan or the scheme approved under rule 12 or 17 or 18 as the case may be.(2)If the mining operations are not carried out in accordance with the mining plan as referred to under sub-rule (1), the State Government or any person authorised in this behalf by that Government may order suspension of all or any of the mining operations and permit continuance of only such operations as may be necessary to restore the conditions in the quarry as envisaged under the said mining plan.
