Section 26 in The Granite Conservation And Development Rules, 1999
26. Intimation of reopening of a quarry.
- The owner, agent mining engineer or manager of every granite quarry shall send to the State Government or any person authorised in this behalf by that Government [* * *] [ Certain words omitted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).] an intimation in Form E of reopening of such quarry after temporary discontinuance so as to reach them within fifteen days from the date of such reopening.
