Section 23 in The Granite Conservation And Development Rules, 1999
23. Notice for opening of a mine and intimation of existence of a mine.
- The owner, agent, mining engineer or manager of every granite quarry shall send to the State Government or any person authorised in this behalf by that Government [* * *] [ Certain words omitted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002).] an intimation in Form B of the opening of a mine so as to reach them within fifteen days of such opening or of the existence of a mine at the time of the commencement of the rules within ninety days from such commencement, as the case may be.
