Section 29(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(2)Restricted areas for sand quarrying, -(i)The quarrying of sand shall be prohibited within 300 (three hundred) meters on both sides of any railway bridge or any bridge falling under any National Highway/ State Highway and shall be prohibited within 100 (one hundred) meters of both sides of any other bridge. However the prohibited zone in respect of any particular bridge may be extended by the State Government through a notification in this regard, if so required for reasons of safety.(ii)No quarrying shall be permitted within 50 (fifty) meters of any public place i.e. Cremation ghat or any religious place etc.(iii)No quarrying shall be permitted within 5 (five) meters from both banks of the river.(iv)The quarrying of sand shall be prohibited within 100 (one hundred) meters upstream and downstream from any dam/ weir or any other structure erected for irrigation purpose.(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.(vi)The irrigation outlet shall be maintained at the same level as that of the riverbed and in no case the river bed level shall be permitted to be below the irrigation outlet level. No quarrying shall be permitted around the infiltration well/ intake well up to a distance of 5 meters.(vii)The extraction of sand shall be permitted only after obtaining a No Objection Certificate from the Water Resources Department in the case of rivers where from irrigation channels are out flowing.(viii)No quarrying of sand shall be permitted in any private land owned by any person unless the settlee obtains the consent of the concerned land owner /raiyat.(ix)No quarrying of sand shall be permitted in any area which the State Government notifies as a restricted area.
