Section 37Q in The Rajasthan Minor Mineral Concession Rules, 1986
37Q. Association of Cluster.
- Lessees/licensees/short term permit holders falling in a cluster shall form an association within a period of three months counted from the date of declaration of cluster as per clause (viii-a) of rule 3, for the implementation of Environment Management Plan prepared by a recognized person and approved by the District Level Environmental Committee. All the lessees/licensees/short term permit holders shall be members of the concerned association and if any lessee/licensee/short term permit holder does not want to be a member of such association in such case he/she shall not be allowed to work in the area:Provided that such association shall be registered under the provisions of relevant Law.Provided further that any lessee/licence/short term permit holder who is granted the lease/licence/short term permit, as the case may be, within the boundary of cluster after formation of association shall be deemed to be member of the association,[Provided also that lessee/ licencee/ short term permit holders of more than one cluster may form a common association, but in this case the Environment Management Plan (EMP) shall have to be prepared separately for each cluster by the association.] [Inserted by Rajasthan Gazette Extraordinary dated 01/01/2013]
