Section 32(5) in The Mineral Conservation and Development Rules, 2017
(5)The holder of a mining lease shall keep the following, namely:-(a)a key plan on a scale of 1: 50,000 incorporating the following:i. an administrative surface map showing the boundary of the mining lease, and the adjoining area lying preferably within five kilometres thereof;ii. contours at not more than twenty meters intervals;iii. natural drainage system such as rivers, streams, nalahs, water reservoirs, ponds, lakes, irrigation dams and canals;iv. roadways and railways;v. places of historical and archaeological importance, monuments, places of worship, pilgrimage and of tourist interest;vi. forests with tree density, sanctuaries, wastelands, agricultural lands, grazing lands;vii. boundaries of all villages and towns with their population;viii. predominant wind direction;ix. any other relevant features:Provided that where topographical map is classified as restricted, the particulars referred to in items (i) to (ix) shall be incorporated in the key plan to the extent available in the administrative surface maps;(b)an environment plan of the area of mining lease inclusive of the adjoining area within five hundred meters of the boundary of a lease area on 1: 5000 scale incorporating the following:(i)an administrative surface map showing the boundary of the mining lease;(ii)contour lines at five meters intervals;(iii)all features indicated in sub-clauses (iii) to (viii) of clause (a) above;(iv)area occupied by mine workings, area deforested, area covered by dump with the height of the dump, processing plant, surface building, workshop, mining township;(v)area reclaimed and area afforested, location of protective barriers, check dams erected to contain solid and liquid effluents generated by prospecting, mining, beneficiation or metallurgical operations carried out in the mine;(vi)all pumping stations and the courses of discharge of mine water;(vii)any other relevant features:Provided that the particulars with regard to items (ii), (iv) and (v) shall be applicable only up to sixty meters beyond the boundary of lease area.
