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State of Rajasthan - Section

Section 37P in The Rajasthan Minor Mineral Concession Rules, 1986

37P. Environmental Management Plan for clusters of Leases/Licenses/Short Term Permit areas.

- For clusters of leases/licenses/short term permit areas having an area less than 5 hectares individually, Environment Management Plan shall be prepared by association of lessees/licensees/short term permit holders of the cluster within a period of three months of formation of association through recognised person and submitted to the District Level Environmental Committee for approval:Provided that the Director may in appropriate case extend above period up to a further period of six months.