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State of Haryana - Section

Section 71A in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

71A. [ Simplified procedure for obtaining environmental Clearance in certain cases. [Inserted by Haryana Notification No. S.O. 11/C.A.67/1957/S.15/2013, dated 23.1.2013 (w.e.f. 20.6.2012).]

(1)Wherever a mineral concession is granted for excavation of minor minerals for an area less than five hectares, the mineral concession holder shall obtain environmental clearance from a District Level Environmental Committee.
(2)The mineral concession holder shall submit an application addressed to the Member Secretary of the District Level Environment Committee for the environmental clearance in the form specified for the purpose along with all the requisite details as mentioned in guidelines issued in this regard by the Government. The mineral concession holder shall specify the environment impact mitigation measures proposed to be taken by him, wherever so required, as part of the Environment Management Plan.
(3)The District Level Environmental Committee shall consider each application on merit in its periodic meetings convened for the purpose to which the concession holder shall also be invited and heard and the environmental clearance shall be granted with such directions as deemed appropriate, or it may refuse to grant such clearance with reasons specified for such refusal.
(4)The process for consideration and approval of environmental clearances shall be completed by the District Level Environmental Committee within a period of two months from the date of receipt of application in this behalf, failing which the environmental clearance shall be deemed to have been granted.
(5)The District Level Environmental Committee shall also ensure effective compliance of the directions and terms and conditions of the grant of environmental clearances and shall review the same at periodic intervals.Explanation. - For the purposes of these rules, the District Level Environmental Committee (DLEC) shall consist of the following, namely:-
1 Deputy Commissioner of the District Chairman
2 District Development & Panchayat Officer Member
3 Regional Officer, Haryana State PollutionControl Board Member
4 Divisional Forest Officer Member
5 Any other district level officer whoseassociation isconsidered to be important by the Chairman as aspecial invitee Member
6 AME/Mining Officer-in-Charge Member Secretary.]
Chapter - 11 Regulation and control of mining operations