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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(d) in The Rajasthan Minor Mineral Concession Rules, 1986

(d)The licensee shall pay such amount per year or part thereof to the Government for removal of dump from the quarry at such rate and at such time as may be fixed by Government from time to time.
(dd)[ The licencee shall give notice of commencement of any mining operation to the authorities as per section 16 of the Mines Act, 1952 and also to the Mining Engineer/Assistant Mining Engineer concerned at least one month before the commencement of any mining operation;] [Inserted by Rajasthan Gazette Extraordinary dated 16/05/2016]