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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(iv) in The Bombay Minor Mineral Extraction Rules, 1955

(iv)Unless the competent officer for good cause permits otherwise, the lessee shall commence quarrying operations within 3 months from the date of execution of the lease and shall thereafter carry them on in a proper, skillful and workmanlike manner. The lessee shall prevent waste by removal of overburden careful storage of waste, drainage and removal of all valuable minor minerals within the quarry.