Section 14 in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
14. Cluster of Small Quarries.
- The Director shall club individual quarries falling in areas ancestrally occupied and certified by the revenue authority in this regard, with area less than 05 hectares and declare them as cluster of quarries provided that :-(i)the sum total of such quarries in a cluster shall not be more than 20 ; and(ii)the area of such cluster quarries shall not exceed 50 hectares.(2)If the number of quarries or sum total of the area exceeds 20 quarries and/or 50 hectares, the powers in this regard shall be exercisable by the Government.
