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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(4)Every mining plan shall contain all plans, sections serially numbered or suitably indexed. The tracings or copies of such plans and sections duly certified for its correctness by the owner, agent, mining engineer or manager or geologist, by the mining engineer/ geologist appointed by the concession holder, shall be kept at the site office of the minor mineral mine/ concession area.