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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(iv) in Chhattisgarh Minor Mineral Rules, 2015

(iv)Upon failure to observe these rules by the holder of a Quarry Lease/Quarry Permit, the Sanctioning Authority shall recover the cost of rehabilitation and reclamation from financial assurance deposited by the holder of lease/permit under Rule 29.