/748G.S.R. 1398, dated 11th November, 1960. - In exercise of the powers conferred by section 13 of [the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957)] [ Nomenclature amended by Section 3 of the Mines and Minerals (Regulation and Development) Amendment Act, 1999 (38 of 1999), Now it stands as the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957).], the Central Government hereby makes the following rules, namely:-
