Section 42(2)(vi) in Chhattisgarh Minor Mineral Rules, 1996

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Chattisgarh - Subsection

Section 42(2)(vi) in Chhattisgarh Minor Mineral Rules, 1996

(vi)The Collector of the district concerned or am officer authorised by the State Government if in his opinion the compliance with the provisions thereof not reasonably practicable, may, by any order in writing and subject to such conditions as he may specify therein, exempt from the operation of these rules for any working in those cases in which special difficulties exist :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 42(2)(vi) in Chhattisgarh Minor Mineral Rules, 1996