Section 53(4)(c) in M.P. Minor Mineral Rules, 1996

[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(4)(c) in M.P. Minor Mineral Rules, 1996

(c)to seize all tools, devices, vehicles and other materials used in excavation of miner mineral in such contravention and to handover all material so seized to the persons or lessee or any other person from whose possession, such material was seized on executing an undertaking up to the satisfaction of the officer seizing such material, to this effect that he shall forthwith produce such material as and when may be required to do so :

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State of Madhya Pradesh - Subsection

Section 53(4)(c) in M.P. Minor Mineral Rules, 1996