Section 7 in The Karnataka Regulation of Stone Crushers Act, 2011
7. License for stone crushers for Government projects.
- Notwithstanding anything contained in this Act, license for temporary stone crushers exclusively for construction of National Highway, State Highway or any other infra-structural Government project and Government approved Public Private Partnership Projects may be granted for the project period on their fulfilling the provisions of the Air (Prevention and Control of Pollution) Act, 1981 and Environmental Protection Act, 1986 and Rules made thereunder.
