(1)Every holder of quarry lease shall take all possible precautions for the protection of environment and control of pollution while conducting quarrying operation in the following manner :-(a)Wherever top soil exists and is to be excavated for quarrying operation, it shall be removed separately;(b)The top soil so removed shall be stored for future use;(c)The dumps shall be properly secured to prevent escape of material therefrom and cause land degradation or damage to agricultural fields, pollution of surface water bodies or cause floods;(d)The site of dumps shall be selected as far as possible on impervious and barren ground within the leased area;(e)The top soil dumps shall be suitably terraced and stablised through vegetation or otherwise.(2)The top soil so removed shall be utilised for restoration or rehabilitation of the land which is no longer required for quarrying operations.(3)Removal, Storage and utilisation of overburden, etc.(a)Every holder of a quarry lease [..........] [Omitted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] shall take steps so that the overburden, waste rock, rejects and fines generated during quarrying or during sizing shall be stored in separate dumps;(b)The dumps shall be properly secured and shall be suitably terraced and stabilised through vegetation or otherwise;(c)Wherever possible, the waste rock, over burden etc. shall be backfilled into the quarry excavations with a view to restoring the land to its original use as far as possible;(d)The fines shall be so deposited and disposed that they are not allowed to flow away and cause land degradation or damage to agricultural fields, pollution of surface water bodies or cause floods.
