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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1)(a) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(a)The owner, agent, manager or mining engineer shall, in case of fresh grant or renewal of mineral concession, submit a Progressive Mine Closure Plan as per Form-"M" as a component of mining plan to the said officer.