Section 54 in The Mineral Conservation And Development Rules, 1988
54. Power to issue directions.
(1)The owner, agent, mining engineer, geologist or manager of every mine shall comply with such directions being directions for purposes of providing for systematic development of mineral deposits, conservation of minerals and for the protection of the environment by preventing or controlling pollution which may be caused by prospecting, mining, beneficiation or metallurgical operations, as the Controller General may issue from time to time. A copy of the proposed directions to be issued to any particular mine will be sent by the Controller General to the owner, agent mining engineer, geologist or manager of the mine concerned, and to the State Government concerned, and any comments received from the owner, agent, mining engineer, geologist or manager of the mine and the State Government within thirty days of the date of service of the notice, shall be duly considered by him before issuing any such directions. General directions applicable to a class of mines shall be issued by Controller General with the previous approval of the Central Government in consultation with the State Government concerned.(2)An order made under sub-rule (1) shall-(a)in the case of an order of a general nature or affecting a class of persons, be notified in Official Gazette; and(b)in the case of an order directed to a specified individual, be served on such individual, (i) by delivering or tendering it to that individual, or if it cannot be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises in which that individual lives, and a written report thereof shall be prepared and witnessed by two persons living in the neighbourhood.
