Section 29(5) in Rajasthan Minor Mineral Concession Rules, 2017
(5)An applicant or holder of mining lease or quarry licence shall submit to the competent authority a mining plan or simplified mining scheme, as the case may be, along with a non-refundable fee of rupees five thousand within a period of three months from the date on which such communication is received or such other period as may be allowed by the competent authority for approval. The said mining plan or simplified mining scheme shall incorporate, -(i)the plan of the precise area showing the nature and extent of the mineral deposit, spot or spots where the excavation is to be done in the first year and its extent, a detailed cross-section and detailed plan of spots of excavation based on the prospecting data gathered by the applicant and a tentative scheme of mining for the first five years of the lease, licence or short term permit;(ii)details of the geology and lithology of the precise area including mineral reserves of the area;(iii)the extent of manual mining or mining by the use of machinery and mechanical devices on the precise area;(iv)the plan 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 afforestation, land reclamation, use of pollution control devices and of such other measures as may be directed by the Government, from time to time;(v)annual programme and plan for excavation on the precise area from year to year for five years;(vi)progressive mine closure plan, if the mining plan is for the area exceeding one hectare; and(vii)any other matter which the Director or any officer so authorised may require the applicant to provide in the mining plan or simplified mining scheme.
