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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(j) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(j)save in the case of land over which the licencee has been granted a mining lease on or before the expiry or termination of the licence, as the case may be, the licencee shall within six months after the expiry or termination of the licence or date of abandonment, whichever is earlier, securely plug any borehole and fill up or fence any holes or excavations that may have been made in the lands to the extent required by the Deputy Commissioner or Collector, as the case may be. The licencee shall also restore the surface of the land and all buildings thereon which may have been damaged or destroyed in the course of its prospecting operations, provided that it shall not be required to restore the surface of the land or any building in respect of which full and proper compensation has already been paid by it;