Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Bihar - Subsection

Section 138(1)(b) in Bihar Minor Mineral Rules, 2017

(b)Indirectly affected areas are those areas where local population is adversely affected on account of economic, social and environmental consequence due to miningrelated operations. The major negative impacts of mining could be by way of deterioration of water, soil and air quality, reduction in stream flows and depletion of ground water, congestion and pollution due to mining operation, transportation of minerals, increased burden on existing infrastructure and resources.