Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(11)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(11)(a) in The Offshore Areas Mineral Concession Rules, 2006

(a)When the administering authority has been informed by a permittee or licensee or lessee or has become aware of an incident otherwise resulting from or caused by a contractor's activity in an area that has caused or is likely to cause serious harm to the marine environment, the administrative authority shall issue a general notification, direction or order of the incidents, in writing to the permittee, licensee or lessee.