Section 39 in The Granite Conservation And Development Rules, 1999
39. Duties of mining engineer.
(1)It shall be the duty of the mining engineer to take all necessary steps to plan and conduct mining operations, so as to ensure conservation of granite, systematic development of the granite deposits and protection of environment in and around the granite quarry lease area in accordance with these rules.(2)He shall be responsible for the preparation and maintenance of plans, sections, reports and schemes in accordance with these rules.(3)He shall carry out all such orders and directions as may be given in writing under these rules by the State Government or any person authorised in this behalf by that Government and shall forward a copy of each of such orders or directions to the holder of prospecting license or, as the case may be, the granite quarry lease.
