Section 36 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
36. Notice of temporary discontinuance of work in quarry.
- The lessee, agent, mining engineer or manager of every minor mineral quarry shall send to the Government or any person authorised in this behalf by the Government a notice in Form-H when the work in such quarry is discontinued for a period exceeding sixty days so as to reach them within seventy-five days from the date of such temporary discontinuance.
