Section 37T(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Every holder of mining lease, quarry licence or short term permit holder shall,-(i)obtain consent to establish and consent to operate from the Rajasthan State Pollution Control Board prior to start of mining operation and implement the conditions of consent to operate strictly;(ii)ensure that no natural watercourse and/or water resources are obstructed due to any mining operation. Adequate measures shall be taken for protection of the older-streams, if any, emanating/passing through the mining lease, quarry licence or short term permit area during the course of mining operation;(iii)keep mine working restricted to above ground water level till approval of State Ground Water Department is obtained;(iv)temporarily store the top soil, at the place earmarked in environment management plan/mine plan/scheme;(v)dump over burden (OB) generated during the mining operations at earmarked dump site/s in environment management plan/mine plan/scheme;(vi)take effective safeguard measures, such as regular water sprinkling in critical areas prone to air pollution and having high levels of particulate matter such as around crushing and screening plant, loading and unloading point and all transfer points. Extensive water sprinkling shall be carried out on haul roads. It shall be ensured that the Ambient Air Quality parameters conforming to the norms prescribed by the State Pollution Control Board is maintained throughout;(vii)practice controlled blasting and implement mitigative measures for control of ground vibrations and to arrest fly rocks and boulders. Blasting shall be done only by a person holding of blaster certificate from Director General of Mines Safety. Deep hole blasting shall be carried out only after approval of Director General of Mines Safety;(viii)take all mitigative measures during the mining operation to ensure that the buildings/structures in the nearby areas shall not be affected due to blasting;(ix)use drills either operated with dust extractors or equipped with water injection system;(x)ensure that personnel working in dusty areas shall wear protective respiratory devices and they shall also be provided with adequate training and information on safety, environment and health aspects;(xi)undertake to ensure minimum losses to the agriculture crops and undertake to contribute suitably for compensation to the loss/damage to the crops;(xii)maintain the bench height and slope as per the Metalliferous Mines Regulation, 1961, as amended from time to time;(xiii)maintain the overall slope of mine below 45 degrees;(xiv)keep vehicular emissions under control and regularly monitor the same. Measures shall be taken for maintenance of vehicles used in mining operations and in transportation of mineral. The vehicles shall not be overloaded;(xv)take measures for control of noise levels below 85 dBA in the work environment.
