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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(1)For a cluster, Environmental Management Plan shall be collectively prepared by the minor mineral concessionaire of the cluster through a recognized qualified person and submitted to the District Environment Committee for final approval by the Government or the authorized Officer of the Government in this behalf separately.