Section 6(1) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(1)Affected Area shall include-(a)Directly affected area-where direct mining-related operations such as excavation, mining, blasting, beneficiation and waste disposal (overburdened dumps, tailing ponds, transport corridors etc.) etc. are located. These includes :-(i)villages and Gram Panchayats within which the mines are situated and are operational. Such mining areas may extend to neigh boring village, block or district of state.(ii)villages, in which families displaced by mines are settled/rehabilitated by the project authorities.(iii)villages, which significantly depend on the mining areas for meeting their economic needs and have usufruct and traditional rights over the project areas, for instance, for grazing, collection of minor forest produce etc. should be considered as directly affected areas.(b)Indirectly affected areas-Such areas where local population is adversely affected on account of economic, social and environmental consequences due to mining-related operations. The major negative impacts of mining could be by way of deterioration of water, soil and air quality, reduction in stream flows and depletion of ground water, congestion and pollution due to mining operations, transportation of minerals, increased burden on existing infrastructure and resources.(c)An area within such radius/distance from a mine or cluster of mines as may be specified by the Collector (within the district) and by the State Government (beyond the District), irrespective of whether the said area falls within the district concerned or adjacent/adjoining district/districts.(d)On the basis of the above the Trust shall prepare and maintain and updated list of such directly and indirectly affected areas by mining related operations.
