Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 30 in The Granite Conservation And Development Rules, 1999

30. Removal and utilisation of top soil.

(1)Where top soil exist and is to be excavated for prospecting or mining operations for granite, it should 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 prospecting or mining operations or for stabilising or landscaping the external dumps.
(3)Where top soil cannot be used concurrently, it shall be stored separately for future use.