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[Cites 0, Cited by 0] [Section 37I] [Entire Act]

State of Rajasthan - Subsection

Section 37I(2) in The Rajasthan Minor Mineral Concession Rules, 1986

(2)If the mining operations are not carried out in accordance with the mining plan/simplified mining scheme as referred to under sub-rule (1), Mining Engineer/Assistant Mining Engineer concerned may pass an order for suspension of all or any of the mining operations and permit continuance of only such operations as may be necessary to restore the conditions in the quarry or mine as envisaged under the said mining plan/simplified mining scheme.