Section 37S in The Rajasthan Minor Mineral Concession Rules, 1986
37S. Implementation of common issues of Environment Management Plan in a cluster.
- Association formed as per the provisions of the rule 37Q shall be responsible for implementation of Environment Management Plan (EMP) and in case EMP is not implemented, mining operation of all lessees/licensees/short term permit holders in the cluster shall be stopped by the Mining Engineer/Assistant Mining Engineer with prior approval of Superintending Mining Engineer concerned after giving a 30 day notice to the association. Such notice shall be published in two local news papers at least 15 day before the intended date of stoppage of mining activities. Mining operations, so stopped, shall be allowed to resume only after the EMP is implemented.
