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[Cites 0, Cited by 0] [Section 68(4)] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(4)(b) in M.P. Minor Mineral Rules, 1996

(b)The permit holder shall allow any officer authorised by the Zila/ Janpad/Gram Panchayat in respect of the permission given by the Collector/Additional Collector to the Collector/Additional Collector/ Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector, to inspect quarrying operations and verify the accounts.