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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2)(vii) in Rajasthan Minor Mineral Concession Rules, 2017

(vii)practice controlled blasting and implement mitigative measures for control of ground vibrations and to arrest fly rocks and boulders. Blasting shall be done only by a person holding blaster certificate from the Director General of Mines Safety. Deep hole blasting shall be carried out only after approval of the Director General of Mines Safety;