Section 18(3)(c) in The Karnataka Minor Mineral Concession Rules, 1994

[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

(c)The quarrying plan shall contain the following particulars, namely:-

(i)Contour Plan showing the Geological map;

(ii)Quarry lease area map showing the layout of the proposed quarrying and manner in which the quarrying is to be developed.

(iii)Identification of the area for dumping waste rocks and soil.

(iv)A brief report about the minerals occurring, probable reserves and the recovery of the different sizes of the mineral.

(v)Impact of quarrying on Environment and measures proposed for preservation of the Environment.

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