Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2)(iv) in Rajasthan Minor Mineral Concession Rules, 2017

(iv)ensure that there is a sufficient provision of proper materials, appliances and facilities at all times at mining lease for the purpose of carrying out the provisions of these rules and orders issued there under and where he is not the owner or agent of the mining lease, he shall make requisition in writing to the owner or agent for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose.