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State of Gujarat - Section

Section 27 in Gujarat Minor Mineral Concession Rules, 2010

27. Proper Dumping of Top Soil, Waste Rock/Mineral and Non-Saleable Rock/Mineral and Other Rejects.

(1)When top soil exists and is to be excavated for quarry operation, it shall be removed and stacked separately. The top soil so removed shall be utilized for restoration and rehabilitation of land which is no longer required for quarry operations or for stabilising or landscaping the external dumps. Where top soil can not be used concurrently, it shall be stacked separately for further use.
(2)The overburden, waste rock/mineral and non-saleable rock/mineral generated during quarry operation shall be stacked separately in properly formed dumps on the grounds. Such dumps shall be properly secured to prevent the escape of material in harmful quantity which may cause degradation of surrounding land or silting of water courses, where-ever such waste rock/mineral or overburden or other rejects shall be back-filled in to their worked out quarry and when the back filling is not feasible the waste dump shall be suitably levelled and stabilised by planting vegetation or otherwise.