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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(9) in Orissa Minor Minerals Concession Rules, 2004

(9)The permit holder shall not carry on the quarrying operation within a distance of fifty meters from any public roads, public buildings, temples, reservoirs, dams, burial ground, railway track monuments, heritage sites, etc. and cause any damage to any public and private properties;