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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(3)(a) in Chhattisgarh Minor Mineral Rules, 1996

(a)Every' holder of a quarry lease/quarry permit shall take steps so that the overburden, waste rock, rejects and fines generated during quarrying or during sizing shall be stored in separate dumps;