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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3)(d) in The Punjab Minor Mineral Concession Rules, 1964

(d)any explosives are used.
(xviii)(1) When mining lease is granted by the Government arrangements shall be made, if necessary, at the expense of the lessee, for the survey and demarcation of the area granted under the lease. The lessee shall have to bear actual expenses of the staff deputed for the work. Actual expenses shall include travelling allowance, daily allowance and salary of the staff plus [50 per cent] [Substituted for '40 per cen' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.] as instruments charges.