Section 34(4) in The U.P. Minor Minerals (Concession) Rules, 1963
(4)Mining operations shall in respet of all minor mineral be undertaken in accordance with the mining plan, detailing yearly development scheme, aspect of reclamation and rehabilitation of mined out areas including progressive mine closure scheme duly approved by the Officer authorised by notification in this behalf by the State Government:Provided that the lessee shall start the mining operation after obtaining environmental clearance if required under the provisions of Environment Impact Assessment Notification, dated September 14, 2006 issued by the Ministry of Environment, Forest and climate change, Government of India as amended from time to time. During the process of grant of Environment clearance, the proponent shall be bound to complete all desired formalities to resolve the objections raised by the competent authority within the required time frame:Provided further that an application seeking prior environmental clearance in all cases shall be made by the project proponent or end-user agency as the case may be, in as provided in Paragraph 6 of the Environment Impact Assessment Notification, dated September 14, 2006 as Amended from time to time.
