Section 67 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
67. General Conditions.
(1)All necessary statutory clearances shall be obtained before start of mining operations.(2)Mining shall be limited to day time only(3)No mining shall be carried out in the safety zone of any bridge and/or embankment.(4)No mining shall be carried out in the vicinity of natural or manmade archaeological sites.(5)The lease holder shall obtain necessary prior permission of the competent authorities for drawal of requisite quantity of water (surface water and groundwater), if required for the project.(6)Waste water, if any, shall be properly collected and treated so as to conform to the standards prescribed by Ministry of Environment and Forest or CPCB.(7)No wildlife will be infringed.(8)Transportation of materials shall be done by covering the trucks or tractors with tarpaulin or other suitable mechanism so that no spillage of mineral or dust takes place.(9)Measures shall be taken for control of noise level to the limits prescribed by CPCB.Chapter -V Grant of Concession by Way of Public Auction
