Section 69 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
69. River bed mining.
(a)In the case of mining leases for riverbed sand mining, specific river stretches should be identified and mining permits or lease should be granted stretch-wise, so that the requisite safeguard measures are duly implemented and are effectively monitored by the respective regulatory authorities.(b)The depth of mining may be restricted to three meter water level, whichever is less.(c)For carrying out mining in any proximity to any bridge and or embankment, appropriate safety zone should be worked out on case to case basis, taking into account the structural parameters, locational aspects, flow rate etc. and no mining should be carried out in the safety zone so worked out.
