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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Marble Development And Conservation Rules, 2002

(2)Small marble blocks from such non-saleable marble suitable for possible use in manufacture of bricks as well as flooring or wall tiles by small scale industries sector shall not be used as ballast, road metal or stone aggregate and such material shall be segregated from the dumps of marble rejects and stored separately for future use as far as possible, whenever such dumps are worked for recovery of stone aggregate or used as quarry or mine backfill.