Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(l) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(l)the licencee shall, on the expiry or termination of the licence or the abandonment of the prospecting operations, whichever is earlier, remove expeditiously at his own cost, all buildings, structures, plant, engines machinery, implements, utensils and other property and effects erected or brought by the licencee and standing or situated on the said lands together with all minerals won by the licencee and situated on the said land, provided that it shall not be required to remove any of the above from any part of the said lands which may be comprised in any mining lease granted to the licencee during the subsistence of the prospecting licence.