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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)Area of Quarry Permit shall not exceed the one hectare and duration of one year and the quantity of mineral shall not exceed the quantity required for carrying out the particular work/works for which the permit has been granted.