Section 6(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)No person shall carry on or allow to carry on any quarrying operations within a distance of fifty meters if no blasting is involved and two hundred meters if blasting is involved from the boundary of any railway line, reservoir, tank bund, canal or other public works and public structures or any public road, or building, except with the written permission of the concerned authorities or the Competent Authority. The holder of a quarrying lease or licence shall also abide by such conditions as the Competent. Authority may impose to carry on quarrying operations in the vicinity of the aforesaid buildings or places.
