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

State of Chattisgarh - Subsection

Section 40(ix) in Chhattisgarh Minor Mineral Rules, 1996

(ix)The quarry permit holder shall allow the sanctioning Authority or any Officer authorised by any of them to inspect the quarrying operations and to check the accounts and verify the details of dispatches from the registers maintained by him, and