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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007

(4)In addition to provisions in various rules, every mine owner shall maintain the record of production and despatch of mineral and non-saleable mineral in separate registers in Form No.7 and Form No.8 respectively and shall maintain log book of all machines, record of consumption of explosives, electricity, fuel etc. and registers regarding labour attendance and payment of wages, regularly.