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

Union of India - Subsection

Section 40(5) in The Offshore Areas Mineral Concession Rules, 2006

(5)The holder of a reconnaissance permit or an exploration licence or a production lease shall take appropriate steps to control and abate noise arising out of reconnaissance, exploration or production operations and keep the levels within permissible limits.