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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(6) in The Offshore Areas Mineral Concession Rules, 2006

(6)The holders of a reconnaissance permit or an exploration licence or a production lease shall take appropriate steps to control and abate pollution from effluents arising out of reconnaissance, exploration or production operations and treat them to the standards specified under the relevant environmental regulations in the country.