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

Union of India - Subsection

Section 40(10) in The Offshore Areas Mineral Concession Rules, 2006

(10)The permittee or licensee or lessee, as the case may be, shall immediately inform to the administering authority in writing about occurrence of any incident which causes or may cause serious harm to the marine environment and the marine life and other marine resources.