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State of Maharashtra - Section
Section 58 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
58. District Committee.
- There shall be a committee in every district under the Chairmanship of District Collector to prepare the District Mining Plan and ensure that the short term quarry permits are granted in accordance with the District Mining Plan. The District Level Committee shall consist of the following:-| (i) | District Collector | …Chairman; |
| (ii) | District level Officer of the MaharashtraPollution Control Board…Member; | |
| (iii) | Deputy Conservator of Forest | …Member; |
| (iv) | District level Officer of the Ground WaterSurvey and Development Agency | …Member; |
| (v) | District Mining Officer | …Member-secretary. |