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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Chattisgarh - Subsection

Section 45(iv) in Chhattisgarh Minor Mineral Rules, 1996

(iv)The State Government may prescribe rates at which the cost of rehabilitation and reclamation shall be recoverable from the holder of a quarry' lease/quarry permit upon his failure to observe these rules.