Section 39B in The Bombay Minor Mineral Extraction Rules, 1955
39B. [ Power of State Government to give directions. [Inserted by G.N. of 8.10.1973.]
- Notwithstanding anything contained in the foregoing provisions of these rules if the State Government is of opinion that if is necessary so to do in the interest of labourers who work in mine, the State Government may by an order in the Official Gazette either direct that in the matter of grant of quarrying lease or quarrying permits, under these rules preference may be given to Co-operative Labour Contract Societies registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960, consisting of such labourers or reserve any area specified in the order in which such leases or permits may be granted to such Societies only.]
