Section 70(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(6)In addition to the requirements stipulated under sub-rule (4) above, every mining plan shall delineate the approach in respect of environmental safeguards and restoration and rehabilitation measures of the area with regard to the following, among others:(i)precautions for the protection of environment and control of pollution while undertaking mining operations in the area granted on contract lease/ contract;(ii)control of air pollution due to dust, exhaust emissions or fumes during mining or processing operations for minor mineral and related activities and containing the same within permissible limits specified under any environmental laws for the time being in force;(iii)precautions to prevent or reduce the discharge of toxic and objectionable liquid effluents from minor mineral quarry, workshop or processing plant within the permissible limits. No such toxic affluent shall be discharged in any water body or in the sub-soil through a bore-hole;(iv)abatement of and control over the noise arising out of mining and processing operations for minor minerals so as to keep the same within the permissible limits;(v)prevention and containment of any damage to the flora of the area held under concession and the nearby area, scheme of undertaking plantation to compensate for any unavoidable damage and maintenance of the same during the subsistence of the concession period;(vi)removal and stacking of any top soil or over-burden or waste rock and nonsaleable minor mineral excavated/ generated during the mining operations and utilisation of the same for restoration and rehabilitation of the area;(vii)plan for phased restoration, reclamation and rehabilitation of land affected by mining operations.
