(1)Every holder of a quarry lease shall submit to the Collector of the district concerned or any officer authorised by him within a period of 60 days of the execution of the quarry agreement, a scheme of an environment management incorporating proposals for the progressive reclamation and rehabilitation of the land disturbed by the quarrying operations, a scheme for the plantation of trees and a scheme for prevention and control of air and water pollution in Form XIX.(2)The scheme under sub-rule (1) shall be prepared in consultation with the Deputy Director.(3)The collector or the authorised officer may direct such other measures to be taken for minimising the adverse effect of quarrying operations on the environment.(4)The environmental scheme prepared under sub-rule (1) may be modified at any time on geological considerations by the holder of a quarry lease subject to the approval of Director.(5)Every holder of a quarry lease shall submit to the Collector a quarterly report in Form XX so as to reach him by 15th April, 15th July, 15th October and 15th January for the quarters ending March, June, September and December respectively. The Collector together with his comments shall send the reports to Panchayats so that they can exercise due control on protection of environment.
