Section 70(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)Storage of overburden, waste rock, etc:-(a)The overburden, waste rock and non-saleable mineral generated during mining operations shall be managed to stack separately in properly formed dumps on grounds earmarked in approved environmental clearance;(b)The over burden dump shall be properly secured to prevent the degradation of the surrounding land or silting of water courses.(c)Wherever possible, the waste rock or overburden or other rejects shall be used for back filling the worked out quarry or mine where the mineral has been recovered up to the optimum depth, with a view to restore the land to its original use or desired alternate use. Where the backfilling is not feasible, the waste dumps shall be scientifically vegetated by suitable native species to prevent erosion and surface run off; and(d)The maximum height of the already existing waste dumps shall not exceed five metres and it shall be protected by walls of rubble stones or Geo-green blanket to prevent the flow of fine particles.
