Section 42 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
42. Separate stacking of non-saleable or low grade minor minerals.
(1)The non-saleable minor mineral rejects at quarry bottom shall regularly be collected and transported to the surface and the quarry floor kept reasonably clear of debris.(2)Such non-saleable minor minerals suitable for possible use by small scale industries sector shall be properly recovered.(3)The ground selected for dumping of top soil, overburden, waste material or non-saleable minor mineral shall be away from working quarry.(4)Before starting mining or quarrying operations, conceptual ultimate limits of the quarry shall be determined and dumping ground shall be so selected that dumping is not carried out within the limits of the ultimate size of the quarry except where simultaneous back filling is proposed.
