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State of Himachal Pradesh - Section

Section 47 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

47. Restoration, reclamation and rehabilitation in a cluster.

- Where large numbers of small mines are situated and worked out in clusters, at such places the provisions of quarrying of minor minerals shall be done in a systematic and scientific manner. The programme of restoration and reclamation of the mined out area and rehabilitation shall be made jointly in phased manner in the abandoned areas in an entire cluster of the minor minerals.