Section 2(1)(m) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

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State of Himachal Pradesh - Subsection

Section 2(1)(m) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(m)"dealer" means any person who carries on business of buying, selling, supplying, distributing or delivering for sale of minerals and mineral products and includes any person,-

(i)who buys and processes mineral or minerals products for sale;

(ii)involved in excavation business, buying and storing the mineral more than 50 metric tonnes; and

(iii)who holds a mining lease, contract or permit granted under the Mineral Concession Rule, 1960 or under these rules.

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State of Himachal Pradesh - Subsection

Section 2(1)(m) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015