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 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(i) in Chhattisgarh Minor Mineral Rules, 2015

(i)Every holder of a Prospecting Licence shall submit to the concerned Collector and Director or any officer authorised by him, a scheme indicating the manner in which he proposes to carry out the Prospecting Operations, within a period of thirty days from the date of execution of deed of Prospecting Licence;