Section 30(12) in Chhattisgarh Minor Mineral Rules, 1996
(12)The lessee shall not carry' on, or allowed to be carried on any mining operations -(a)at any point within a distance of 75 metre from any railway line, bridge or highway except under and in accordance with the written permission of the railway administration or the administration concerned;(b)50 metres from tank, river banks, reservoir, canal (10 metre from grameen kachcha road);(c)100 metre from abadi, school, hospital and other public places, buildings and habited sites;(d)300 metre from sensitive area like radio station, doordarshan kendra, defence establishment etc. of the Central and State Government except under and in accordance with the previous written permission of the State/Central Government;The Central or the State Government may in granting such permission impose such conditions as it may deem fit.
