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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(2)the transportation or storage of minor minerals which is done not for sale but for the purpose of construction or repairs of wells or other agricultural works or for the improvement of the dwelling house of agriculturist, village artisans and labourers residing in the villages;