Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 41 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

41. System of working.

(1)System of working in minor minerals quarries in hill slope shall be performed by formation of benches as per provisions made under Metalliferous Mines Regulations, 1961.
(2)Such benches in minor minerals and overburden including weathered minor minerals shall be formed separately and the benches in overburden shall be kept sufficiently in advance so that their working does not interfere with the working of minor minerals and inter mixing of minor minerals with overburden may be avoided.
(3)The owner, agent, manager of every minor mineral quarry shall not abandon or surrender a minor mineral quarry during the subsistence of the concession except with prior permission in writing of the Government or any person authorised in this behalf by the Government.