Section 18(32) in The Rajasthan Minor Mineral Concession Rules, 1986
(32)[ In case of mining lease of mineral bajri, the lessee/lessees shall abstain from mining beyond depth of three meters from the surface and below the water level of river/nallah and shall work in such a manner that natural flow path of river/nallah is not altered;] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012]
