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[Cites 0, Cited by 0] [Section 56(9)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(9)(ii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(ii)maintain a distance of two hundred fifty meters from the outer periphery of the defined limits of any village abadi, National Highway, State Highway, Major District Roads (MDR) and Other District Roads (ODRs) where use of explosives is required, unless specifically relaxed and permitted by the competent authority or any specific dispensation is obtained from the Director, Mines Safety;