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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Bihar - Subsection

Section 138(1)(a) in Bihar Minor Mineral Rules, 2017

(a)Directly affected areas are where direct mining-related operations such as excavation, mining, blasting, beneficiation and waste disposal, overburdened dumps, tailing ponds, transport corridors etc. are located and shall include:
(i)Villages and gram Panchayats within which the mines are situated and are operational. Such mining areas may extend to neighboring village, block or district on even state.
(ii)An area within such radius from a mine or cluster of mines as may be specified by the State Government, irrespective of whether this false within the district concerned or adjacent district.
(iii)Villages in which families displaced by mines have been resettled or rehabilitated by the project authorities.
(iv)Villages that significantly depend on the mining areas for meeting their economic needs and have traditional rights over the project areas, for instance, for grazing, collection of minor forest produce etc.