(1)The Department may require any Settlee/licensee to take up environmental friendly activities and set up such modern facilities like weigh bridges, computers, offices at the mining sites or his premises.(2)The Department may lay down such other conditions from time to time on the Settlees/Licensees and the Corporation as it may deem fit in order to enforce the provision of the Act and these rules. These may, inter alia, include such conditions as are peculiar to a particular minor mineral or a particular geographical area.Chapter - IV Bihar State Mining Corporation.
