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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(viii) in Orissa Minor Minerals Concession Rules, 2004

(viii)The auction holder shall not carry on quarrying operation within a distance of 50 meters from any public road, public building, temple, reservoir, dam, burial ground, railway track, etc and nor cause any damage to public and private property.