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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(3)Wherever possible, such waste rock or overburden or other rejects, shall be back filled into the worked out minor mineral quarry, where minor mineral 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 back filling is not feasible, the waste dumps shall be suitably terraced and stabilized by planting vegetation or otherwise.