Section 70(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)Every stone crusher owner shall observe the provisions of,-(a)the Air (Prevention and Control of Pollution) Act, 1981 and rules framed thereunder;(b)the Water (Prevention and Control of Pollution) Act, 1974 and rules framed thereunder;(c)the Environment (Protection) Act, 1986 and rules framed thereunder.(d)the Noise Pollution (Regulation and Control) Rules, 2000;(e)the emission standards as per the statute and rules framed thereunder and as notified vide Government notification dated 29.5.2014; and(f)the pollution control measures as per the Government Notification dated 29.05.2014 or as amended from time to time.
