Section 68(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)For installation of stone crusher a minimum working area between 2 to 5 Bighas shall be required, for raising machinery/plant and its ancillary activities like stacking of raw material/finished product, parking of vehicles, office, labour huts, etc. As far as possible, this area may be compact area at a single location.Provided that in case the required land is not available at one location, the total land requirement can be met at different locations subject to the following conditions, namely:-(i)the main component of the stone crusher i.e. machinery/plant and provision for stacking of finished product may be at one location from where the siting parameters are to be measured in terms of Notification number STE-E(3)-17/2012 dated 29.05.2014 or as amended from time to time, by the Department of Environment, Science and Technology;(ii)for other ancillary activities, like stacking raw material, parking of vehicles, office, labour huts etc., the land requirement at different locations may be considered; provided the distance of such location from the proposed stone crusher site under sub-clause(i) above is within 500 metres; and(iii)the area of mining lease shall be within 5 kilometres radius of the stone crusher.
