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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(2)(e) in Gujarat Minor Mineral Concession Rules, 2017

(e)ensure that there is sufficient provision of proper materials, appliances and facilities at all times at quarry lease for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the lessee of the quarry lease, he shall make requisition in writing to the lessee for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose. The lessee shall provide, as soon as possible after receipt of such requisition, the materials and facilities requisitioned by the mining engineer.