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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(7)(b) in The Mineral Conservation and Development Rules, 2017

(b)in the case of trading or storage or end-use of minerals, the State Government, where the person or company engaged in trading or storage or end-use of minerals is sourcing the minerals, shall order suspension of-
(i)trading licence (by whatever name it is called);
(ii)all transportation permits issued to such person or company for mineral transportation (by whatever name it is called);
(iii)storage licence for stocking minerals (by whatever name it is called);
(iv)permits for end-use industry of minerals (by whatever name it is called); as the case may be, of such person or company engaged in trading or storage or end-use of minerals, and may revoke the order of suspension only after ensuring proper compliance;