Section 18 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
18. Protection of Environment.
(1)Every holder of a mineral concession shall take all possible precautions for the protection of environment and control of pollution, while conducting mining operation, beneficiation, crushing or any other allied activity.(2)Environmental Clearance- All Mineral Concession Holders or the Government/Corporation as the case may be shall obtain prior environmental clearance as per the prevailing Environmental Impact Assessment notification and latest instructions issued by the Competent Authority of the Ministry of Environment and Forest, Government of India in this regard and as per the provisions of the Environment Protection Act.Provided further that the Mineral Concession Holder shall obey and comply with such other instructions, regarding environmental protection and Environmental Clearance issued from time to time by the Government of India, State Government, Central Pollution Control Board, State Pollution Control Board and the Collector of the District.(3)Mining operation to be in accordance with Environmental Clearance-All mining operations shall be in accordance with the terms and conditions laid under the environmental clearance.
