Section 17 in Chhattisgarh Minor Mineral Rules, 2015
17. Duties of the Licensee.
- During subsistence of the licence, the Licensee shall,-(i)Take immediate measures for the plantation and maintenance of not less than twice the number of trees fallen as a result of Prospecting Operations in the sanctioned area or area nearby as approved by the Officer-in-charge of mining section of the concerned district;(ii)Restore other flora destroyed by Prospecting Operations to the maximum extent possible;(iii)Securely plug all bores and fill up or fence all excavations in the land covered by the licence;(iv)Pay to the occupier of surface of the land, such compensation as may be decided by the Collector;(v)Furnish to the concerned Collector and Director or any officer authorised by him, such information and returns as may be prescribed in the Rules;(vi)Allow any officer, authorised by the Central Government or Collector or Director or any officer authorised by him, to inspect any Prospecting Operation carried out by him;(vii)Carry out Prospecting Operations in such a manner so as to ensure the systematic development and conservation of mineral deposits and protection of environment.
