8. [ Procedure for demarcation and declaration of new quarries. [Substituted by Notification No 19-29-20C4-XII-1, dated 13-1-2005.]
- The new quarries in respect of minerals specified in serial number 1, 3 and 4 of Schedule II, shall be demarcated and declared by the Collector in consultation with concerning Panchavats/Corporations/Municipality/Special Areas or Nagar Panchayats, as the case may be :Provided that if consultation is not received within a period of 30 days by the concerning bodies, the Collector shall be at the liberty to demarcate and declare new quarries in respect of minerals specified above after making such enquries, as lie may deem fit in Non Scheduled areas after the aforesaid period.]
