Section 19(1)(c) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

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State of Himachal Pradesh - Subsection

Section 19(1)(c) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(c)the lessee shall also furnish by the 15th April, every year to the Director and also to the concerned Mining Officer, a statement giving information in Form-`H' regarding quantity and value of minor mineral(s) obtained during the last financial year, average number of regular labourers employed (men and women separately) and number of days worked and wages paid to them separately; and

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State of Himachal Pradesh - Subsection

Section 19(1)(c) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015