Section 45 in Chhattisgarh Minor Mineral Rules, 1996
45. Reclamation and rehabilitation of lands.
- Every holder of quarry lease shall-(i)Undertake the phased restoration, reclamation and rehabilitation of lands affected by quarrying operations and shall complete this work before the conclusion of such operations and the abandonment of quarry.(ii)Carry' out quarrying operations in such a manner so as to cause least damage to the flora of the area held under quarry lease and the nearby area;(iii)Every holder of a quarry lease/quarry permit shall.-(a)take immediate measures for planting in the same area or any other area selected by the Collector not less than twice the number of trees destroyed by reason of any quarrying operations;(b)look after them during the subsistence of the lease after which the trees shall be handed over to the Gram Panchayat of the area in which the quarry' is situated; and(c)restore, to the extent possible other flora destroyed by quarrying operations.(iv)The State Government may prescribe rates at which the cost of rehabilitation and reclamation shall be recoverable from the holder of a quarry' lease/quarry permit upon his failure to observe these rules.
