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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(3)The owner, agent, manager of every minor mineral quarry shall not abandon or surrender a minor mineral quarry during the subsistence of the concession except with prior permission in writing of the Government or any person authorised in this behalf by the Government.