Section 37U(8) in The Rajasthan Minor Mineral Concession Rules, 1986
(8)Water management: - (i) Water collected shall be analyzed and if found potable then it shall be diverted for drinking purpose in consultation with State Public Health Engineering Department;(ii)Accumulated un-potable rain water shall be dewatered and diverted to nearby pond/aquifer/river/nallah, catchment area by providing suitable pipe line or drains or link canals, as the case may be, in consultation with State Public Health Engineering Department;(iii)The procedure of water harvesting shall be adopted to recharge the ground water table;(iv)Effective steps shall be taken for setting up of a water treatment plant wherever required to treat the effluents collected in the working pits; and(v)For working below ground water level the lessee, licensee or short term permit holder shall carry out a detailed hydro-geological study taking into account the mine water discharge, management of discharged water and shall obtain prior approval of State Ground Water Department.
