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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2)(v) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(v)Sandghats should preferably be located on the river side of embankment. For low embankment less than 6 metres height, quarrying should not be done within 25 metre from toe/heel of the embankment and depth of mining should not be more than 1.00 metre. In case of higher embankments, the distance should not be less than 50 metre and depth of mining should be maximum 1.50 metre and at a distance of 75 metre or more mining depth should be maximum 2.00 metre. In order to obviate the development of flow parallel to embankment, crossbars of width eight times the depth of mining pits spaced at 50 to 60 metres center to center should be left in the mining pits.