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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Chattisgarh - Subsection

Section 40(viii) in Chhattisgarh Minor Mineral Rules, 1996

(viii)The quarry permit holder shall not carry on the quarrying operation within the prohibited distances from any public roads, public building, temples reservoirs, dams, burial ground and railway track, etc. and cause any damage to any public and private properties;