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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(3)(c) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(c)The mineral concession holder shall take such measures for planting in the same area or any other area selected by the Central or state Government not less than twice the number of trees destroyed by reasons of any mining operation or to the extent possible, the restoration of flora and other vegetation destroyed by such operation.