Section 37U(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)Precaution against noise: - (i) Noise arising out of mining and processing operations for mineral at the source shall be controlled so as to keep it within the permissible limit; and(ii)Periodical examination of noise pollution shall be monitored by the association of the cluster and results shall be intimated to concerned Mining Engineer/Assistant Mining Engineer as well as regional officer of the State Pollution Control Board.
