Section 57 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
57. Special conditions for river-bed mining
. - Following conditions shall be applicable for excavation of minor mineral(s) from river beds in order to ensure safety of river-beds, structures and the adjoining areas:(i)No mining would be permissible in a river-bed up to a distance of five times of the span of a bridge on up-stream side and ten times the span of such bridge on down-stream side, subject to a minimum of 250 metres on the up-stream side and 500 metres on the down-stream side;(ii)There shall be maintained an un-mined block of 50 meters width after every block of 1000 meters over which mining is undertaken or at such distance as may be directed by the Director or any officer authorised by him;(iii)The maximum depth of mining in the river-bed shall not exceed three metres measured from the un-mined bed level at any point in time with proper bench formation;(iv)Mining shall be restricted within the central 3/4th width of the river/ rivulet;(v)No mining shall be permissible in an area up to a width of 500 meters from the active edges of embankments in case of river Yamuna, 250 metres in case of Tangri, Markanda and Ghaggar and 100 meters on either side of all other rivers/ rivulets;(vi)Any other condition(s), as may be required by the Irrigation Department of the State from time to time for river-bed mining in consultation with the Mines & Geology Department, may be made applicable to the mining operations in riverbeds.
