(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.
