(2)Following conditions shall also be included in every lease/licence granted under this Notification :(i)The sides of the open cast pit shall be kept benched as per provisions of the Metalliferous Mines Regulations, 1961 and the other provisions in these regulations relating to safety of mines and the persons employed therein shall also be complied with.(ii)The provisions relating to the health, sanitation, first-aid, medical appliances, welfare amenities and the conditions of labour employment as provided in the Mines Rules, 1955 and provisions of any other law applicable to the labour employed in mines shall be complied with.(iii)Top soil recovered during surface operations shall be properly stacked and used for plantation.(iv)Overburden shall be dumped on suitable land devoid of any mineral deposit and the site of waste land shall be identified before grant of mining lease/quarry licence :Provided that overburden/mine waste shall not be dumped anywhere other than the prescribed site. In case of breach of this condition, penalty upto 100% of the security shall be imposed.(ii)Mined out area shall be regularly reclaimed at the cost of lease/quarry holder as per the scheme approved by the Director or any officer authorised for this purpose.(iii)Every lease/licence holder shall take immediate measures for plantation of trees in such a way that it will create a "green belt" around mining activities so that dust, smoke, gaseous emission etc. shall be controlled and kept within "permissible limits" under environmental laws.(iv)At the time of renewal of a mining lease/quarry licence, due weightage of environmental angle shall be given. Any accident taken place in the lease/quarry areas shall also be given due consideration at the time of renewal.[Clause 17 deleted] [Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11:94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.]
