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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(9) in The Karnataka Minor Mineral Concession Rules, 1994

(9)A quarrying licence may contain such other conditions as the State Government or the Competent Authority may, as the case may be, deem necessary in the interest of maintaining the local environment/habitat surrounding the area permitted for quarrying and in the interest of conservation of minerals.