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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in Rajasthan Minor Mineral Concession Rules, 2017

(1)It shall be the duty of the qualified person employed to take all necessary steps to plan and conduct mining operations, so as to ensure conservation of minerals, systematic development of the mineral deposits, protection of environment and safety of persons in and around the lease or licence area in accordance with these rules.