Section 29 in Gujarat Minor Mineral Concession Rules, 2010
29. Control of Air/Water/Noise Pollution.
(1)The air Pollution due to dust, exhaust emissions or fumes during quarry or processing operations and related activities shall be controlled and kept within permissible limit specified under the environmental laws for the time being in force.(2)Every holder of a quarry lease shall take all precautions to prevent or reduce to a minimum the discharge of toxic and objectionable liquid effluents from quarry, workshop or processing plant in to surface or ground water bodies and usable lands. These effluents shall confirm to the standards laid down in this regard.(3)Noise arising out of quarry and processing operations shall be abated or controlled by the holder of quarry lease at the source, so as to keep it within the permissible limit.
