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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(h) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(h)every licencee shall clear undergrowth, brushwood and trees only with the prior written approval of the Deputy Commissioner or Collector, as the case may be, in order to make and use any drains, water courses or water on the said lands for such purposes as may be necessary for effectually carrying on the prospecting operations and for the workmen employed thereon. The licencee shall always ensure that such use shall not diminish or interfere with the supply of water to which any cultivated land, building or watering place, for livestock has been accustomed and shall ensure that its prospecting operations do not foul or pollute streams, springs or wells;