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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(5) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(5)Where the officer-in-charge of the District concerned is of the view that license has committed breach, he shall immediately report the matter to the Director along with such supporting material as may be required.