Section 6(2) in The Karnataka Regulation of Stone Crushers Act, 2011
(2)The safer zone shall be within a location of,-(a)two kilometres away from the National Highways, habitats, temples, schools and river;(b)one and a half kilometres away from the State Highway;(c)five hundred meters away from the link roads;(d)eight kilometres away from the limits of Municipal Corporations;(e)four kilometres away from the limits of District Head Quarters;(f)two kilometres away from the boundary limits of a Taluk Head Quarters;(g)one kilometre away from the limits of an inhabited village or any land recorded as forest in Government records or any private land which is shown as cultivable land in the revenue records;
