Section 41(2)(e) in The U.P. Minor Minerals (Concession) Rules, 1963

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(e) in The U.P. Minor Minerals (Concession) Rules, 1963

(e)No mining operation shall be carried on at or to any point within a distance 50 metres from any railway line except with the previous written permission of the Railway Administration concern, or from any reservoir, canal or other public works, such as public roads and buildings or inhabited site except with the previous written permission of the District Officer or any other officer authorised by the State Government in this behalf and otherwise than in accordance with such instructions and conditions either general or special, which may be attached to such permission. The said distance of 50 metres shall be measured in case of railway reservoir, canal or road horizontally from the outer toe of the Bank or the outer edge of the cutting, has the case may be, and in case of a building horizontally from plinth thereof; Provided that the distance in the case of a village road shall be 10 metres from the outer edge of the cutting; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 41(2)(e) in The U.P. Minor Minerals (Concession) Rules, 1963