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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Marble Development And Conservation Rules, 2002

(3)Wherever possible, such waste rock or overburden or other rejects, shall be backfilled into the worked out marble quarry or mine, where marble has been recovered upto the optimum depth, with a view to restore the land to its original use or desired alternate use, as far as possible, and where the backfilling is not feasible, the waste dumps shall be suitably terraced and stabilised by planting vegetation or otherwise.