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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(p) in Atomic Minerals Concession Rules, 2016

(p)whenever mining is undertaken for beach sand mineral deposits or heavy mineral deposits available at inland teris or areas containing atomic mineral in association with other minerals, the lessee shall maintain the records and details of the list of minerals mined, details of mining methodology and storage location of these minerals within the mining lease area, tonnage of such minerals, the mineralogy, complete material balance towards conservation of such minerals with respect to in situ mineral contents.