Section 34 in Chhattisgarh Minor Mineral Rules, 2015
34. Reservation of areas for exploitation in the public sector, etc.
- The State Government may, by notification in the Official Gazette, reserve any area for conservation, protection of environment, assessment of reserve by the State Government or for exploitation by the Government Corporation established by the Central or the State Government or a Government Company within the meaning of sub-section (45) of Section 2 of the Companies Act, 2013 (No. 18 of 2013).
