Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37N(1)] [Section 37N] [Entire Act]

State of Rajasthan - Subsection

Section 37N(1)(iii) in The Rajasthan Minor Mineral Concession Rules, 1986

(iii)in case where area of lease/licence/permit is up to one hectare and mining is carried out only by manual means the person having qualification mentioned in clause (i) or (ii) can work for a maximum of [fifteen leases or fifty quarry licenses/short term permits, provided that all such mines/quarries are located within a radius of hundred kilometers.] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012]