Section 34 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
34. Notice for opening of a mine and intimation of existence of a mine.
- The owner, agent, mining engineer or manager of every minor mineral quarry shall send to the Government or any person authorised in this behalf by the Government an intimation in Form-F of the opening of a mine so as to reach them within fifteen days of such opening or of the existence of a mine at the time of the commencement of these rules within ninety days from such commencement, as the case may be.
