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State of Himachal Pradesh - Section

Section 46 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

46. Reclamation and rehabilitation of lands.

- Every holder of mining lease or contract shall undertake the phased restoration, reclamation and rehabilitation of land affected by mining operation and shall complete this work before the conclusion of such operations and abandonment of mine.