Section 24 in The Granite Conservation And Development Rules, 1999
24. Abandonment or surrender of quarries.
(1)The owner, agent, mining engineer, or manager of every granite quarry shall not abandon or surrender a granite quarry or a part of such quarry during the subsistence of the lease except with prior permission in writing of the State Government or any person authorised in this behalf by that Government.(2)Notice for abandonment or surrender of a granite quarry or a part thereof shall be given in Form C and shall be accompanied by plans and sections on a scale of not less than 1 cm = 10 metres showing accurately the work done in such quarry upto the date of submission of the notice.(3)The State Government or any person authorised in this behalf by that Government may by an order in writing prohibit abandonment or refuse surrender or allow the abandonment or surrender of a granite quarry or part thereof with such conditions as he may specify in the order.(4)Where an abandonment of a granite quarry or part thereof takes place as a result of the occurrence of a natural calamity beyond the control of the owner, agent, mining engineer or manager of a such quarry, or the lease is terminated in compliance of any order or directions issued by any statutory authority established under any law for the time being in force or any Tribunal or a Court, an intimation shall be sent to the State Government or any person authorised in this behalf by that Government within a period of twenty-four hours of such abandonment or termination and the notice of abandonment as provided in sub-rule (2) shall be submitted to the State Government or any person in this behalf by that Government authorised within a period of fifteen days of such abandonment or termination.
