Section 37U(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)Precaution against air pollution: - (i) Air pollution due to dust, exhaust emissions or fumes during, mining or processing operations for mineral and related activities shall be controlled and kept within permissible limits as specified under any environmental law for the time being in force. Main haulage roads of mine shall be kept wet by sprinkling of water; and(ii)Periodical examination of air quality shall be monitored by the association of the cluster and results shall be intimated to concerned Mining Engineer/Assistant Mining Engineer as well as regional officer of the State Pollution Control Board.
