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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(5) in Chhattisgarh Minor Mineral Rules, 2015

(5)The lessee can transport inter-state or export the set quantity of rough blocks within the first year of the Quarry Lease or the period extended under sub-rule (4), as may be permitted by the State Government.