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State of Jharkhand - Section

Section 2 in Jharkhand Minor Minerals (Evidence of Mineral Contents) Rules, 2018

2. Application.

- These rules shall extend to the whole State of Jharkhand and shall apply to minor minerals as specified in clause (e) of section 3 of Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957) (Schedule-II)."minor minerals" means building stones, gravel, ordinary clay, ordinary sand other than sand used for prescribed purposes, and any other mineral which the Central Government may, be notification in the Official Gazette, declare to be a minor mineral.