Section 29(7) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(7)The quarry licenses/STPs (Short Term Permits) upto one hectare, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the renewal of lease is due or production increases:Provided that such acknowledgement shall be subject to compliance with EIA Notification, 2006 issued by the Ministry of Environment, Forest and Climate Change, Government of India, as amended from time to time.
