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 37B] [Entire Act]

State of Rajasthan - Subsection

Section 37B(3) in The Rajasthan Minor Mineral Concession Rules, 1986

(3)[No quarry licence having area one hectare or less/short term permit] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] of an area up to one hectare shall be granted unless there is a simplified mining scheme duly approved by the competent authority.