Section 31(1) in The Mineral Conservation and Development Rules, 2017
(1)Every plan or section prepared or submitted in accordance with the provisions of these rules shall-(a)show the name of the mine and of the holder of the mining lease and the purpose for which the plan or section is prepared;(b)show the true north or the magnetic meridian and the date of the letter;(c)show a scale of the plan at least twenty-five centimeters long and suitably sub-divided;(d)unless otherwise provided, be on a scale having a representative factor of -(i)1:500 in case of mines having small-scale workings;(ii)1:2000 in case of mines having large open cast working and also in case of surface plans of large leasehold areas; and(iii)1:1000 in other cases:Provided that the competent authority may, by an order in writing and subject to such conditions as he may specify therein, permit or require the plans to be prepared on any other suitable scale;(e)be digitally prepared in the format as may be specified by the Indian Bureau of Mines.
