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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(1) in Bihar Minor Mineral Rules, 2017

(1)The State Government may lay down reasonable restrictions on the vehicles transporting any minor minerals and may require them to adhere to certain specifications.Provided further that the State Government may require the transport vehicles to install GPS devices or such other devices, as it may require and give such directions as it deems fit.