Section 37T(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)The conditions in sub-rule (1) shall be enforced inter-alia, under the provisions of the Water (Prevention and Control of Pollution) Act, 1974, the Air (Prevention and Control of Pollution) Act, 1981, the Environment (Protection) Act, 1986 and the Public Liability Insurance Act, 1991 along with their amendments and rules made there under and also any other orders passed by the Hon'ble Supreme Court of India/High Court of Rajasthan and any other Court of Law relating to the subject matter.
