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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1)(b) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(b)The owner, agent, manager or mining engineer shall submit a Final Mine Closure Plan to the said Officer for approval one year prior to the proposed closure of the mine and the said officer shall convey his approval or refusal of the final mine closure plan within ninety days of the date of its receipt to the owner, agent, manager, mining engineer, as the case may be. If approval or refusal of the final mine closure plan is not conveyed to the owner, agent, manager or mining engineer, as the case may be, of the mine within the period as specified in sub rule (4) of Rule-39, the final mine closure plan shall be deemed to have been provisionally approved, and such approval shall be subject to final decision whenever communicated.