Section 67(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)No Quarry Lease/Quarry Permits shall be granted without a proper Quarry Plan including the Regional Environment Management Plan (EMP) in a cluster. For clusters of leases/permit, a Regional Environment Management Plan shall be prepared by association of lessees/permit holders of the cluster through qualified person/agency and submitted to the Competent Authority under the Environment (Protection) Act, 1986 for Environment Clearance/Consent.
