- Every holder of quarry lease shall-(i)Undertake the phased restoration, reclamation and rehabilitation of lands affected by quarrying operations and shall complete this work before the conclusion of such operations and the abandonment of quarry.(ii)Carry out quarrying operations in such a manner so as to cause least damage to the flora of the area held under quarry lease and the nearby area;(iii)Every holder of a quarry lease [..............] [Omitted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] shall-(a)take immediate measures for planting in the same area or any other area selected by the Collector not less than twice the number of trees destroyed by reason of any quarrying operations;(b)look after them during the subsistence of the lease after which the trees shall be handed over to the Gram Panchayat of the area in which the quarry is situated; and(c)restore, to the extent possible other flora destroyed by quarrying operations.(iv)The State Government may prescribe rates at which the cost of rehabilitation and reclamation shall be recoverable from the holder of a quarry lease [......] [Omitted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] upon his failure to observe these rules.
