Section 44 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
44. Removal and utilisation of top soil.
(1)Where top soil exists and is to be excavated for mining operations for minor mineral, it shall be removed separately.(2)The top soil so removed shall be utilised for restoration and rehabilitation of the land which is no longer required for mining operations or for stabilising or landscaping the external dumps.(3)where top soil can not be used concurrently, it shall be stored separately for future use, keeping in view that the bacterial organism should not die and should be spread nearby area.
