Section 34(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)Every mining lease or licence holder shall, -(i)carry out the mining operations in such a manner so as to ensure systematic development of the mine or quarry, conservation of mineral, protection of the environment and safety of the man and machinery;(ii)ensure that no natural watercourse or water resources is obstructed due to any mining operation. Adequate measures shall be taken for protection of the older-streams, if any, emanating or passing through the lease or licence area during the course of mining operation;(iii)keep mine working restricted to above ground water level till approval of the Ground Water Department of the State is obtained;(iv)temporarily store the top soil, at the place earmarked in the mine plan or scheme;(v)dump over burden generated during the mining operations at earmarked dump site shown in the mine plan or scheme;(vi)take effective safeguard, such as regular water sprinkling in critical areas prone to air pollution and having high levels of particulate matter such as around crushing and screening plant, loading and unloading point and all transfer points;(vii)practice controlled blasting and implement mitigative measures for control of ground vibrations and to arrest fly rocks and boulders. Blasting shall be done only by a person holding blaster certificate from the Director General of Mines Safety. Deep hole blasting shall be carried out only after approval of the Director General of Mines Safety;(viii)maintain the bench height and slope as per the Metalliferous Mines Regulations, 1961;(ix)take all mitigative measures during the mining operations to ensure that the buildings or structures in the nearby areas shall not be affected due to blasting;(x)use drills either equipped with dust extractors or operated with water injection system for wet drilling to control the pneumoconiosis and silicosis;(xi)provide protective wears or respiratory devices to the personnel working in mining area and shall also provide adequate training and education on safety, environment and health aspects;(xii)undertake to ensure minimum losses to the agriculture crops and undertake to contribute suitably for compensation to the loss or damage to the crops;(xiii)organize regular health check up camps for the workers engaged in mines and also periodically organize occupational health surveillance program for the workers to observe any contractions due to exposure to dust and take corrective measures, if needed;(xiv)keep vehicular emissions under control and regularly monitor the same. Measures shall be taken for maintenance of vehicles used in mining operations and in transportation of mineral;(xv)provide insurance cover to all workers engaged in mines;(xvi)take measures for control of noise levels within permissible limit;(xvii)The non-saleable mineral rejects at mine bottom shall regularly be collected and transported to the surface and the mine floor shall be kept reasonably clear of debris;(xviii)Small lumps of mineral shall, as far as possible, be segregated from the dumps and stored separately for future use; and(xix)The ground selected for dumping of top soil, overburden, waste material or non-saleable mineral shall be away from workings of the mine.
