Section 68(1)(ii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(1)(ii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(ii)for other ancillary activities, like stacking raw material, parking of vehicles, office, labour huts etc., the land requirement at different locations may be considered; provided the distance of such location from the proposed stone crusher site under sub-clause(i) above is within 500 metres; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 68(1)(ii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015