Section 104A in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
104A. [ Transitory Provision. [Substituted by Notification No. SRO-164, dated 11th April, 2018]
- As a transitory measure Rule 104-A is extended up to 30th June, 2018 in favour of the successful bidders having approved mining plans, ancestrally occupied quarry belts/clusters and for emergent nature works/projects of Central and State Government to lift and transport minor minerals on royalty basis in order to ensure uninterrupted supply of minor minerals to the consumers.]
