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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(7) in The Offshore Areas Mineral Concession Rules, 2006

(7)The holder of a reconnaissance permit or an exploration licence or a production lease shall take appropriate steps and measures to dispose out of solid wastes including hazardous wastes arising out of reconnaissance, exploration or production operations as specified under the relevant, environmental regulations in the country.