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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(xii) in The Bombay Minor Mineral Extraction Rules, 1955

(xii)The lessee shall keep correct accounts showing the quantity and other particulars of all minor minerals obtained and dispatched from the quarry and the number or persons employed therein and complete plans of the quarry and shall furnish to the Director of Industries such information, reports and returns as he may require from time to time together with representative samples of minerals obtained during his operations.