Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 37M in The Rajasthan Minor Mineral Concession Rules, 1986

37M. Separate stacking of non-saleable mineral.

(1)The non-saleable mineral rejects at quarry or mine bottom shall regularly be collected and transported to the surface and the quarry or mine floor kept reasonably clear of debris.
(2)Small lumps of mineral shall, as far as possible, be segregated from the dumps and stored separately for future use.
(3)The ground selected for dumping of top soil, overburden, waste material or non-saleable mineral shall be away from workings of quarry or mine.
(4)Before starting mining or quarrying operations, conceptual ultimate limits of the quarry or mine 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 or mine except where simultaneous back filling is proposed.