Section 7 in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)
7. Conditions of the mining lease/quarry licence.
(1)Conditions applicable in lease/licence granted under the Rajasthan Minor Mineral Concession Rules, 1986 shall be applicable to the lease/licence granted under this notification.(2)Following conditions shall also be included in every lease/licence granted under this notification :-(i)The sides of the open cast pit shall be kept benched as per provisions of the Metallierous Mines Regulation, 1961 and the other provisions in these regulations relating to safety of mines and the persons employed therein shall also be complied with.(ii)The provisions relating to the health, sanitation, first- aid, medical appliances, welfare amenities and the conditions of labour employment provided in the Mines Rules, 1955 and provisions of any other law applicable to the labour employed in mines shall be complied with.(iii)Top soil recovered during surface operations shall be properly stacked and used for plantation.(iv)Overburden shall be dumped on suitable land devoid of any mineral deposit and the site of waste/overburden disposal shall be approved by the Mining Engineer.(v)Restoration of mined out areas shall be done wherever considered proper by the Director.
