46. Precautions against damage to public places, air pollution and noise pollution etc.
- Every holder of a quarry lease shall,-(i)take adequate precautions against damage to public buildings or monuments, roads, religious places either within the lease area or in proximity to the lease area;(ii)air pollution due to fines, dust, etc.; shall be controlled, and kept within permissible limits specified in the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981) and the Environment (Protection) Act, 1986 (No. 29 of 1986) and rules made there under;(iii)noise arising out of quarrying operations shall be abated or controlled at the sources so as to keep it within permissible limits.
