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

Bombay Presidency - Subsection

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

(xi)The lessee shall not carry on or allow to be carried on any mining operations at any point within a distance of 50 yards, if no blasting is involved and 200 yards, if blasting is involved, from the boundary of any railway line except with the writ ten permission of the railway administration concerned or from the boundary of any reservoir, canal, road or public works or buildings except with the previous permission of Government. The railway administration or Government may in granting permission impose such conditions as it may deem fit.