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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(2)For the purpose of sub-rule (1), the Mining Officer concerned shall be the authority to decide whether a person is extracting the minor minerals for his personal bonafide use or not.