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

State of Rajasthan - Subsection

Section 29(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)No quarry licence having area one hectare or less or short term permit of an area up to one hectare shall be granted unless there is a simplified mining scheme duly approved by the Mining Engineer or Assistant Mining Engineer concerned.