Section 6 in The Karnataka Regulation of Stone Crushers Act, 2011
6. Conditions for grant of license.
- License shall be granted under this Act subject to the following conditions, namely:-(1)The stone crusher shall not be established outside the safer zone;(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;(3)No two safer zones shall be located within a radius of fifty kilometres.(4)The Licencing Authority shall, within a period of four months from the date of commencement of this Act, identify and declare the safer zones by notification specifying the area and limits within their jurisdiction:Provided that the Licencing Authority may in exceptional circumstances and for the reasons to be recorded in writing may relax any of the condition or conditions specified in sub-section (2) and sub-section (3) for the purpose of declaration of safer zones.(5)The Licencing Authority shall send the proposal of declaration of safer zone under sub-section (4), to the pollution control Board for its certification. On receipt of the proposal by the pollution control Board or where three months have lapsed from the date of the proposal and no communication has been received by the Licencing Authority, the Licencing Authority shall by notification declare the safer zone in accordance with the proposal.(6)Each stone crusher unit shall be located in a minimum area of one acre of land including stone crushers belonging to State Government or the Panchayat as the case may be.(7)Each unit shall abide by the pollution control measures or such other safeguards as may be prescribed by the Karnataka State Pollution Control Board from time to time.(8)Each unit shall conform to the Noise (Regulations and Control) Rules, 2000.(9)The unit shall abide by the provisions of the Air (Prevention and Control of Pollution) Act, 1981 and the Environment Protection Act, 1986 and rules made thereunder.
