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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(6) in Gujarat Minor Mineral Concession Rules, 2017

(6)Discharge of toxic liquids:-All possible precautions shall be taken to prevent or reduce to a minimum, the discharge of toxic and objectionable liquid effluents from a quarry or mine, workshop or beneficiation or metallurgical plants, tailing ponds, into surface or ground water bodies, ground water acquifiers and usable lands. These effluents shall conform to the standards laid down in this regard.