Section 21(1)(vii) in The Punjab Minor Mineral Concession Rules, 1964

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State of Punjab - Subsection

Section 21(1)(vii) in The Punjab Minor Mineral Concession Rules, 1964

(vii)The lessee shall not carry on, or allow to be carried on any mining operations at any point within a distance of 75 meters from any railways line, except under and in accordance with the written permission of the railway administration concerned, or bridges or 60 meters from national highway or 50 meters from any reservoir, tank, canal, roads or other public works or building or inhabited sites except under and in accordance with the previous permission of the Government. The Railway Administration or the Government may, in granting such permission, impose such conditions as it may deem fit :

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State of Punjab - Subsection

Section 21(1)(vii) in The Punjab Minor Mineral Concession Rules, 1964