Section 66 in Chhattisgarh Minor Mineral Rules, 2015
66. Measures against air, water and environment pollution, etc.
- Every holder of a Quarry Lease or institution responsible for removal of Minor Minerals ordinary sand and bajri, specified in Part-B of Schedule-II, shall take all necessary measures for avoiding air and water pollution and protection of Environment, and shall obtain necessary consent, if applicable, from competent authority, required under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981) and the Environmental (Protection) Act, 1986 (No. 29 of 1986) and rules made thereunder and shall take all necessary steps/actions as mentioned in the consent during the course of quarrying/removal operation, as the case may be.
