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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(2) in Gujarat Minor Mineral Concession Rules, 2010

(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.