Section 23(3) in The Mineral Conservation And Development Rules, 1988
(3)Such a notice shall be accompanied by plans and sections on a scale of not less than 1 cm - 10 metres setting forth accurately the work done in the mine upto the time of submission of the notice including the measures envisaged for the protection of the abandoned mine or part thereof, the approaches thereto, and the environment:-Provided that the Controller General may require the plans and sections to be prepared on any other suitable scale.
