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State of Maharashtra - Section

Section 50 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

50. Removal and utilization of top soil.

(1)Where top soil exists and is to be excavated for prospecting or mining operations for minor mineral, it should be removed separately.
(2)The top soil so removed shall be utilised for restoration and rehabilitation of the land which is no longer required for prospecting or mining operations or for stabilizing or landscaping the external dump.
(3)Where top soil cannot be used concurrently, it shall be stored separately for future use, keeping in view that the bacterial organism should not die and should be spread nearby area.
(4)The top soil so removed shall not be dumped, stocked or kept on the adjoining forest land, if any.