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[Cites 0, Cited by 0] [Section 37T(1)] [Section 37T] [Entire Act]

State of Rajasthan - Subsection

Section 37T(1)(vii) in The Rajasthan Minor Mineral Concession Rules, 1986

(vii)practice controlled blasting and implement mitigative measures for control of ground vibrations and to arrest fly rocks and boulders. Blasting shall be done only by a person holding of blaster certificate from Director General of Mines Safety. Deep hole blasting shall be carried out only after approval of Director General of Mines Safety;