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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(1) in M.P. Minor Mineral Rules, 1996

(1)Every holder of a quarry lease shall submit to the Collector of the district concerned or any officer authorised by him within a period of 60 days of the execution of the quarry agreement, a scheme of an environment management incorporating proposals for the progressive reclamation and rehabilitation of the land disturbed by the quarrying operations, a scheme for the plantation of trees and a scheme for prevention and control of air and water pollution in Form XIX.