Section 41(2)(h) in The U.P. Minor Minerals (Concession) Rules, 1963

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(h) in The U.P. Minor Minerals (Concession) Rules, 1963

(h)(1) The lessee shall not do any mining operation beyond the depth of three meters or water level whichever is less in the river bed and no mining shall be carried out in the safety zone so worked out by the District Officer.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 41(2)(h) in The U.P. Minor Minerals (Concession) Rules, 1963