Section 15 in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
15. Environment Management Plan for Cluster of Quarries.
(1)For a cluster, Environmental Management Plan shall be collectively prepared by the minor mineral concessionaire of the cluster through a recognized qualified person and submitted to the District Environment Committee for final approval by the Government or the authorized Officer of the Government in this behalf separately.(2)Environment Clearance is to be sought from the Ministry of Environment, Forest and Climate Change (MoEFCC), Government of India in case of mining area/cluster is 50 hectares or more and from the State Level Environment Impact Access Authority (SIEAAs) for such areas / clusters less than 50 hectares, as per Impact Assessment Notification, 2006 with amendment of 2009 and memorandum issued by MOEFCC, GoI of May 18, 2012 for areas less than 5 hectares and such other amendments as may be notified from time to time.
