Section 55(1)(iii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

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State of Himachal Pradesh - Subsection

Section 55(1)(iii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(iii)in case where area of quarry is less than 25 hectares but not less than 2 hectares, where mining activities are carried out only by manual means, the person having qualification mentioned in clause (i) and (ii) can work for maximum of 10 mining lease or contract provided that all such mines/quarries are located within a radius of 100 kilometres.

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State of Himachal Pradesh - Subsection

Section 55(1)(iii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015