Section 30 in The Mineral Conservation and Development Rules, 2017
30. Stoping of vein, etc.
(1)No stoping shall be commenced, conducted or carried out except with prior permission in writing of the competent authority.(2)The holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government a notice in Form F of the Schedule intimating his intention to commence the stoping of any vein, lode, reef or mineral deposit, so as to reach them at least sixty days before the date of commencement of such operations.(3)Such notice shall be accompanied by plans and sections on a scale of not less than 1 cm = 10 meters showing the details of the block proposed to be stoped, the manner of stoping and the mineralised and barren zones indicating estimated percentages recovery from stopes:Provided that the authorised officer, as the case may be, by an order in writing and subject to such conditions as he may specify therein, permit or require the plans and sections to be prepared on any other suitable scale.(4)The authorised officer, as the case may be, may by an order made before the proposed date of commencement of stoping operations, prohibit the stoping or allow it to be done under such conditions as may be specified in such order.
