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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(3)(a) in Chhattisgarh Minor Mineral Rules, 2015

(a)Every holder of an Quarry Lease/Quarry Permit shall take steps so that the over burden, waste rock, rejects and fines generated during quarrying or during sizing shall be stored in separate dumps;