Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37U(8)] [Section 37U] [Entire Act]

State of Rajasthan - Subsection

Section 37U(8)(ii) in The Rajasthan Minor Mineral Concession Rules, 1986

(ii)Accumulated un-potable rain water shall be dewatered and diverted to nearby pond/aquifer/river/nallah, catchment area by providing suitable pipe line or drains or link canals, as the case may be, in consultation with State Public Health Engineering Department;