Section 3(1) in The Rajasthan Mining Settlement Act, 1956
(1)Whenever it appears to the State Government that it is necessary to provide for the control and sanitation of any area within which persons employed in a mine reside and for the prevention in such area of the outbreak and spread of epidemic disease, the State Government may, by notification published in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] and in such other manner, if any, as it may determine intimate its intention to declare such area to be a Mining Settlement for the purposes of this Act.
