Section 36 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
36. Officers authorised for approval of mining plan.
- The Officer authorised under the provisions of rule 22 (4A) of the Mineral Concession Rules, 1960 (here-in-after referred to as the "said officer" for the purposes of this Chapter), shall approve the mining plan of mineral concession area as submitted by the applicant.
