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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in The Rajasthan Minor Mineral Concession Rules, 1986

(2)The licence may be cancelled by Mining Engineer/Assistant Mining Engineer without giving any notice if the licensee fails to start work at the said quarry or does not work it for a continues period of 3 months without obtaining his prior approval. However the Mining Engineer/Assistant Mining Engineer may refuse for such approval for reasons to be recorded.