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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(23) in Orissa Minor Minerals Concession Rules, 2004

(23)The licensee shall abide by the provisions of all laws for the time being in force, relating to working of license, matters affecting safety, health and convenience of the employees and public. He shall also obey all existing law of way, water and other easements; and shall not use power cutter or other machineries in literate quarries.