Section 23 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
23. Approval and submission of Mining Plan.
- On receipt of the application for grant of mining lease for undertaking mining operations for minor minerals, the Government shall take decision to grant precise area for the said purpose and communicate such decision to the applicant and on receipt of the communication from the Government of the precise area to be granted, the applicant shall submit a mining plan within a period of three months from the date on which such communication is received or such further period as may be allowed by the Government for the approval. The said mining plan shall incorporate,-(i)(a)the map of the precise area showing the nature and extent of the minor minerals body ;(b)spot or spots where the excavation to be done in the first five years plan period and its extent ;(c)a detailed cross-section and detailed plan of spots of excavation based on prospecting data gathered by the applicant ;(d)a tentative scheme of mining for the second five years plan period of the lease;(ii)details of the geology and lithology of the precise area including minor mineral reserves in the area;(iii)the extent of manual mining or mining by use of machinery and mechanical devices on the precise area;(iv)the map of the precise area showing natural water courses, limits of reserved and other forest areas and density of trees, if any, assessment of impact of mining activity on forest land surface and environment including air and water pollution; details of scheme for restoration of the area by a forestation's, land reclamation, use of pollution control devices and of such other measures under Mine Closure Plan - Progressive and Final Mine Closure Plan;(v)annual program and plan for excavation on the precise area from (year to year) for five years;(vi)as per provisions of Notification of Ministry of Environment and Forest dated the 14th September 2006 prior Environment Clearance will be required depending upon the mining lease area.(vii)any other matter which the Government may require the applicant to provide in the mining plan.Mining Operations
