Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Entire Act]

State of Karnataka - Section

Section 8 in The Karnataka Regulation of Stone Crushers Act, 2011

8. Establishment of District Stone Crushers Regulation Committee.

(1)On and from the date of commencement of this Act, there shall be established in each of the Revenue District a District Stone Crushers Regulation Committee consisting of the following, namely:-
(a) The Deputy Commissioner of the District Chairman
(b) Superintendent of Police of the District Member ex-officio
(c) CEO of Zilla Panchayath of the District Member ex-officio
(d) Deputy Conservator of Forest of the District Member ex-officio
(e) Environmental Officer of the District Member ex-officio
(f) Assistant Director of Fire Force of the District Member ex-officio
(g) Assistant Director of Factories and Boilers ofthe District Member ex-officio
(h) Labour Officer in charge of the District Member ex-officio
(i) District Health Officer Member ex-officio
(j) Deputy Director/Senior Geologist, Department ofMines and Geology to be appointed by the Chairman Member-Secretary
(2)The District Stone Crushers Regulation Committee shall assist the licensing authority and shall be responsible for the supervision of the licensed premises. The license shall be issued by the licensing authority after obtaining No Objection Certificate from the concerned departments including the Karnataka State Pollution Control Board, the Forest and the Revenue departments and in accordance with the rules as may be prescribed.