Section 64 in Chhattisgarh Minor Mineral Rules, 2015
64. Reclamation and rehabilitation of lands.
- Every holder of Quarry Lease shall,-(i)Undertake the phased restoration, reclamation and rehabilitation of lands affected by quarrying operations and shall complete this work before the conclusion of such operations and the abandonment of quarry;(ii)Carry out quarrying operations in such a manner so as to cause least damage to die flora of the area held under Quarry Lease and the nearby area;(iii)Every holder of a Quarry Lease/Quarry Permit shall,-(a)take immediate measures for planting in the same area or any other area selected by the Collector not less than twice the number of trees destroyed by reason of any quarrying operations;(b)look after them during the subsistence of the lease after which the trees shall be handed over to the Gram Panchayat of the area in which the quarries situated; and(c)restore to the extent possible other flora destroyed by quarrying operations.(iv)Upon failure to observe these rules by the holder of a Quarry Lease/Quarry Permit, the Sanctioning Authority shall recover the cost of rehabilitation and reclamation from financial assurance deposited by the holder of lease/permit under Rule 29.
