Section 56(23) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(23)The mineral concession holder shall immediately inform in writing in Form 'MSE-1: (a) the working in the mines extend below the superjacent ground, or (b) the depth of any open cast excavation reaches six meters (measured from its highest to the lowest point); or (c) the number of persons employed on any day is more than 50, or (d) any explosives are used, to the following:(i)The Chief Inspector of Mines, Government of India, Dhanbad;(ii)The Director, Mines Safety, Government of India, Gaziabad;(iii)The Director, Mines & Geology, Haryana;(iv)The District Magistrate of the District concerned; and(v)The Mining Officer-in-charge of the District concerned.
