Section 12(1) in Gujarat District Mineral Foundation Rules, 2016
(1)The Executive Committee shall identify the Affected Area which shall be classified in following two categories:(a)Directly Affected Areas - which shall be the areas where mining related operations (such as excavation, mining, blasting, beneficiation and waste disposal, such as overburdened dumps, tailing ponds, transport corridors, etc.) are located. For the purposes of identification of Directly Affected Areas, the Executive Committee may consider the following, namely:-(i)an areas under the village Panchayat within which the mines are situated and operational. The Executive Committee may also include neighbouring villages, blocks or district2 within Directly Affected Areas.(ii)an area within such radius from a mine or cluster of mines as may be specified by the State Level Co-ordination Committee, irrespective of whether such area falls within the district of DMF or adjoining district.(iii)villages in which families displaced by mining related operations have resettled or rehabilitated by relevant authorities.(iv)villages that significantly depend on the areas affected by mining related operations for meeting their economic needs and have usufruct and traditional rights over the project areas, such as for grazing, collection of minor forest produce.(b)Indirectly Affected Areas - which shall be the areas where local population is adversely affected on account of economic, social and environmental consequences due to mining related operations, like such adverse effect could be by way of deterioration of water, soil and air quality, reduction in stream flows and depletion of ground water, congestion and pollution due to mining operations, transportation of minerals or increased burden on existing infrastructure and resources.
