Section 41(2)(g) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 41(2)(g) in The U.P. Minor Minerals (Concession) Rules, 1963

(g)The lessee is bound to keep vigilance for not polluting the environment of the lease-hold area and nearby area in connection with mining operation and also maintain ecological balance of the area. If at any time it is found that the mining operation are leading to environment pollution or imbalance of ecology, then after giving an opportunity of being heard, the lease may be prematurely terminated.

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State of Uttar Pradesh - Subsection

Section 41(2)(g) in The U.P. Minor Minerals (Concession) Rules, 1963