Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(11) in Orissa Minor Minerals Concession Rules, 2004

(11)If any minor mineral is removed in excess of the quantity permitted, such material shall be confiscated and the permit holder shall be liable for punishment under the provisions of the Indian Penal Code and these rules.