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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(2)The State Geologist may terminate the recognition prematurely in case the mining plan is not prepared in accordance with the prescribed format and field position and as per guidelines, if any, issued by the Government from time to time and security deposit shall be forfeited.