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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka Regulation of Stone Crushers Act, 2011

(2)The District Stone Crushers Regulation Committee shall assist the licensing authority and shall be responsible for the supervision of the licensed premises. The license shall be issued by the licensing authority after obtaining No Objection Certificate from the concerned departments including the Karnataka State Pollution Control Board, the Forest and the Revenue departments and in accordance with the rules as may be prescribed.