Section 30 in The Marble Development And Conservation Rules, 2002
30. Discharge of effluents.
- Every holder of a prospecting license or a lease shall take all possible precautions to prevent or reduce to a minimum, the discharge of toxic and objectionable liquid effluents from marble quarry or mine, workshop or processing plant, into surface or ground water bodies, and usable lands. These effluents shall conform to the standards laid down in this regard.
