Section 70(9) in Gujarat Minor Mineral Concession Rules, 2017
(9)Water management: - (a) Water collected shall be analyzed and if found potable then it shall be diverted for drinking purpose in consultation with Gujarat Water Supply and Sewerage Board.(b)Accumulated unpotable rain water shall be de-watered and diverted to nearby pond / aquifer / river / nallah, catchment area by providing suitable pipe line or drains or link canals, as the case may be, in consultation with Gujarat Water Supply and Sewerage Board;(c)The procedure of water harvesting shall be adopted to recharge the ground water table;(d)Effective steps shall be taken for setting up of a water treatment plant wherever required to treat the effluents collected in the working pits; and(e)For working below ground water level, the quarry lease holder shall carry out a detailed hydro-geological study taking into account the mine water discharge, management of discharged water and shall obtain prior approval of the State Ground Water Department.
