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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(7)(a) in The Mineral Conservation and Development Rules, 2017

(a)in the case of mining of minerals by the holder of a mining lease, the Regional Controller of Mines may advise the State Government to,-
(i)order suspension of all mining operations in the mine and to revoke the order of suspension only after ensuring proper compliance;
(ii)take action to initiate prosecution under these rules;
(iii)recommend termination of the mining lease, in case such suppression or misrepresentation of information indicates abetment or connivance of illegal mining;