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State of Himachal Pradesh - Section

Section 43 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

43. Protection of environment.

- Every holder of a mining lease or contract as the case may be, shall take all possible precautions for the protection of environment and control of pollution while conducting mining or processing of minor mineral in the area for which such concession is granted.