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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(2)The Joint Inspection Committee shall conduct inspection of mining/quarry site. However, for the purpose of inspection, presence of atleast four members viz. Chairman, Assistant Conservation of Forest/Range Forest Officer of Forest Department, Executive Engineer/Assistant Engineer of Irrigation & Public Health Department and Geologist/Assistant Geologist/ Mining Officer is necessary and other members may issue separate No Objection Certificate (NOC). The Chairman may co-opt any other additional members in the said Committee as per the site requirement.[Provided that in case of excavation of brick earth and ordinary earth/clay in private lands having an area less than 5-00 Hectares,the Mining Officer concerned shall inspect the area/site and send its observation and recommendations to the State Geologist] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].