Section 37U(7) in The Rajasthan Minor Mineral Concession Rules, 1986
(7)Restoration of flora: - (i) Effective measures shall be taken for plantation in the area earmarked in environment management plan of the cluster. [It shall be ensured that plantation shall be done at least 5% of the leased out area of cluster every year, in area earmarked in environment management plan of the cluster, subject to the norms specified by the Environment Department] [Substituted by Rajasthan Gazette Extra Ordinary dated 05/03/2013];(ii)The earmarked site(s) for plantation shall be fenced and proper planning of watering and caring the plants shall be implemented. The same shall be looked after during the subsistence of the cluster;(iii)Suitable trees shall be planted along cluster boundary, on both sides of the major roads, near site office of the mine and over the inactive dumps;(iv)The lessee/licensee/short term permit holder shall not cut or injure any tree in area of his lease/licence/permit without the previous sanction in writing of any officer authorised in this behalf under any law in force; and(v)Take all precautionary measures during mining operation for conservation and protection of endangered flora and fauna.
