Section 19(1) in The Marble Development And Conservation Rules, 2002
(1)Every holder of a lease shall carry out mining operations for marble in accordance with the approved mining plan with such conditions as may have been imposed under sub-rule (2) of rule 16 or with such modifications, if any, as approved under sub-rule (4) of rule 16 or in accordance with the mining plan or the scheme submitted or approved under rule 12 or 17 or 18, as the case may be.
