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State of Madhya Pradesh - Section

Section 50 in M.P. Minor Mineral Rules, 1996

50. Scheme to be submitted by the existing lessees.

- Where quarrying operations have been undertaken before the commencement of these rules without an approved scheme of an environment management, the holder of all such quarry leases including auction quarries shall submit a scheme within a period of 90 days from the commencement of these rules to the Collector of the district concerned.