Section 70 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
70. Conditions for running stone crusher.
(1)No person shall run/operate any stone crusher in any area within the State unless he obtains the required registration from the Geological Wing, Department of Industries.(2)Every stone crusher owner shall observe the provisions of,-(a)the Air (Prevention and Control of Pollution) Act, 1981 and rules framed thereunder;(b)the Water (Prevention and Control of Pollution) Act, 1974 and rules framed thereunder;(c)the Environment (Protection) Act, 1986 and rules framed thereunder.(d)the Noise Pollution (Regulation and Control) Rules, 2000;(e)the emission standards as per the statute and rules framed thereunder and as notified vide Government notification dated 29.5.2014; and(f)the pollution control measures as per the Government Notification dated 29.05.2014 or as amended from time to time.(3)The Geological Wing, Department of Industries may impose any other conditions as it may deem fit for the protection of environment, conservation and development of minerals.(4)The stone crusher owner shall submit a return by 10th of every month, giving details of total quantity of minerals crushed, electricity consumed, power generated in case of captive power generated run crusher, fuel consumption in case of diesel run crusher, number of labour employed and wages paid etc.(5)The stone crusher owner shall allow the inspecting staff, access to the crusher and make available all records relating to operation of the crusher and verification of source of legal supply of minor minerals and stocks.(6)The stone crusher owner shall adhere to the terms and conditions of mining lease deed and any other permissions accorded to him for meeting out the demand of raw material.
