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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(3)(a) in M.P. Minor Mineral Rules, 1996

(a)Every holder of a quarry lease [..........] [Omitted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] shall take steps so that the overburden, waste rock, rejects and fines generated during quarrying or during sizing shall be stored in separate dumps;