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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(iii) in Chhattisgarh Minor Mineral Rules, 2015

(iii)Every Licensee shall maintain an account of all the expenses incurred by him on Prospecting Operations and also the quantity and other particulars of all minerals obtained during such operations and their despatch.