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

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(3)Every mine owner shall maintain boundary pillars of the sanctioned area, of size and shape as specified by the Mining Engineer/Assistant Engineer concern and every time keep in good condition with marking number of lease/license and name of the pillar.