Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3) in The Haryana Regulation and Control of Crushers Act, 1991

(3)In case of a new crusher, Haryana State Electricity Board shall release the electric connection or grant permission for captive generation of power to the owner to run the crusher only when he produces a copy of the licence issued by the Director under sub-section (2).