Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Mineral Conservation and Development Rules, 2017

(3)In a mine having a beneficiation plant, feed products and tailings shall be regularly sampled and analysed at suitable intervals and records of the same maintained:Provided that the Controller General or an authorised officer of the Atomic Minerals Directorate for Exploration and Research, as the case may be, may require the sampling and analysis to be done at any other interval than in practice from a laboratory accredited by National Accreditation Board for Testing and Calibration or an International Organization for Standardization laboratory approved by the Indian Bureau of Mines or the Atomic Minerals Directorate for Exploration and Research: