Section 37 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
37. Intimation of reopening of a 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 an intimation in Form-I of reopening of such quarry after temporary discontinuance so as to reach them within fifteen days from the date of such reopening.
