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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(1)(i) in M.P. Minor Mineral Rules, 1996

(i)The concerning [Collector/Additional Collector] shall grant permission for extraction, removal and transportation of any minor mineral from any specified quarry or land which may be requred for the works of any department and undertaking of the Central Government or State Government. Such permission shall only be granted to either the concerned departmental authority or its authorised contractor on furnishing proof of award of contract.