Section 22 in The Marble Development And Conservation Rules, 2002
22. Separate stacking of non-saleable marble.
(1)The non-saleable marble rejects at quarry or mine bottom should regularly be collected and transported to the surface and the quarry or mine floor kept reasonably clear of debris.(2)Small marble blocks from such non-saleable marble suitable for possible use in manufacture of bricks as well as flooring or wall tiles by small scale industries sector shall not be used as ballast, road metal or stone aggregate and such material shall be segregated from the dumps of marble rejects and stored separately for future use as far as possible, whenever such dumps are worked for recovery of stone aggregate or used as quarry or mine backfill.(3)The ground selected for dumping of top soil, overburden, waste material or non-saleable marble shall be away from working quarry or mine.(4)Before starting mining or quarrying operations, conceptual ultimate limits of the quarry or mine shall be determined and dumping ground shall be so selected that dumping is not carried out within the limits of the ultimate size of the quarry or mine except where simultaneous backfilling is proposed.
