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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(24) in M.P. Minor Mineral Rules, 1996

(24)The lessee shall immediately give to the Director General of Mines Safety, Government of India, Dhanbad, the Controller General, Indian Bureau of Mines of Government of India, Nagpur and the District Magistrate of the District in which the mine is situated, a notice in writing in Form XIII appended to these rules, as soon as-
(a)the working in the mine extends below superjacent ground;
(b)the depth of any open cast excavation measured from its highest to the lowest point exceeds six metres; or
(c)the number of persons employed on any day exceed 50; or
(d)any explosive are used.