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State of Haryana - Section

Section 6 in The Haryana Regulation and Control of Crushers Act, 1991

6. Access to crusher by inspecting staff.

- The owner of the crusher shall provide to the inspecting staff access to the crusher to facilitate the inspection in the matters relating to the operation of crusher viz. quantum of minerals or minor minerals crushed per day, electricity consumed, oil and lubricants used for captive generation of power, provision of first aid facilities and arrangements for suppression of dust or relating to any other matter, as may be prescribed.