Section 70(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)A mining plan shall incorporate the following as a minimum:(i)the plan of the area under concession delineated on a map with boundaries duly marked along with the positions of boundary pillars with GPS readings;(ii)the plan of the area under concession showing the nature and extent of the mineral body/ spot or spots where the mining operations are proposed to be undertaken;(iii)the plan of the area showing natural water courses, limits of reserves and other forest areas and density of trees, if any, assessment of impact of mining activity on forest, land surface and environment including air and water pollution i.e. the environment management plan;(iv)details of the geology and lithology of the area including the estimated mineral reserves of the area;(v)extent of manual mining or mining with the use of machinery and mechanical devices;(vi)tentative scheme of mining and annual programme and plan for excavation/ production from year-to-year for a period of five years as part of the Mining Plan;(vii)proposed method of mining/ development of mines, use of explosives and blasting operations, if any, stacking and disposal of minerals, mine-drainage pattern, handling of the overburden, location of electronic weigh bridges, and mineral processing, if any;(viii)progressive and final mine closure plan;(ix)details of scheme of restoration/ rehabilitation of the area through afforestation, land reclamation, use of pollution control devices and such other measures as may be directed by the State Government from time to time.
