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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4) in The Offshore Areas Mineral Concession Rules, 2006

(4)The holder of reconnaissance permit or an exploration licence or a production lease shall control air pollution due to smoke, gaseous emissions (gaseous and particulate), during reconnaissance, exploration or production operations and related activities and keep it within the standards specified under any law for the time being in force in respect of protection of environment.