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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(21) in Rajasthan Minor Mineral Concession Rules, 2017

(21)The non-saleable mineral at quarry or mine bottom shall regularly be collected and transported to the surface and staked separately. The quarry or mine floor shall be kept reasonably clear from debris. Small lumps of mineral shall, as far as possible, be segregated from the dumps and stacked separately for future use.