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Chapter IV

Mining Operations and Management of Mines

16. Notice to be given of mining operations.-

(1) The owner, agent or manager of a mine shall, before the commencement of any mining operation, give to the Chief Inspector, the 1[Controller], Indian Bureau of Mines and the district magistrate of the district in which the mine is situate, notice in writing in such form and containing such particulars relating to the mine as may be prescribed.

(2) Any notice given under sub-section (1) shall be so given as to reach the persons concerned at least one month before the commencement of any mining operation.



Mines Act, 1952 Back




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