Section 63 in Gujarat Minor Mineral Concession Rules, 2017
63. Responsibilities of holder of mineral concession.
(1)The holder of a mineral concession shall have the responsibility to ensure that the protective measures contained in the mine closure plan including reclamation and rehabilitation work have been carried out in accordance with the approved mine closure plan or with such modifications as approved by the Government/officer authorised by the Government under these rules.(2)The holder of a mineral concession shall submit to the Government / officer authorised by the Government a yearly report before 1st July of every year setting forth the extent of protective and rehabilitative works carried out as envisaged in the approved mine closure plan and if there is any deviation, reasons thereof.
