Section 88 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
88. Powers of State Government to give directions.
- Not-withstanding anything contained in the foregoing provisions of these rule, if the State Government is of the opinion that it is necessary so to do in the interest of labourers who work in mines, the State Government may by an order direct that in the matter of grant of quarry lease or quarry permits under these rules preference may be given to Co-operative Labour Societies consisting of such labourers or reserve any area in which such leases or permits may be granted to such Societies only.
