Section 36(6) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(6)Every permit holder shall also abide by the following conditions -(i)The activity associated with mining / excavation of brick earth and ordinary clay / earth for purpose of brick manufacturing, construction of roads, embankments etc. shall not involve blasting.(ii)The mining / excavation activity shall be restricted to a maximum depth of 3m below normal ground level at the site.(iii)The mining / excavation activity shall be kept above the ground water table at the site.(iv)The mining / excavation activity should not alter the natural drainage pattern of the area.(v)The mined/ excavated pit shall be restored by the project proponent for useful purpose(s).(vi)Appropriate fencing all around the mined / excavated pit shall be made to prevent any mishap.(vii)Measures shall be taken to prevent dust emission by covering of mined /excavated earth during transportation.(viii)Safeguard shall be adopted against health risks on account of breeding of vectors in the water bodies created due to mining/ excavation of earth.(ix)Workers / labourers shall be provided with facilities for drinking water and sanitation.(x)A berm shall be left from the boundary of adjoining field having a width equal to at least half the depth of proposed excavation.(xi)A minimum distance of 15 m from any civil structure shall be kept from the periphery of any excavation area.(xii)No mining of earth / excavation of 'brick earth' or ordinary earth shall be permitted in case the area of mining excavation is within 1km of boundary of national parks and wild life sanctuaries:Provided that the permit holder shall abide by any other condition imposed or any instruction issued by the Central Government / State Government in this regard."
