Section 83(1) in The Mines Act, 1952

Central Government Act

(1) ] Power to exempt from operation of Act. The Central Government may, by notification 4 in the Official Gazette, exempt either absolutely or subject to any. specified conditions any local area or any mine or group or class of mines or any part of a mine or any class of persons from the operation of 8[ all or any of the provisions of this Act or the regulations, rules or bye- laws.]

1. Ins. by Act 62 of 1959, s. 44 (w. e. f. 16- 1- 1960 ).

2. Ins. by s. 45, ibid. (w. e. f., 16- 1- 1960 ).

3. S. 83 was re- numbered as sub- section (1) thereof and sub- section (2) was ins by s. 46, ibid. (w. e. f. 16- 1- 1960 ).

4. For such notification, see Gazette of India. 1952, Pt, II, Sec. 3,

5 Omitted by Act 42 of 1983 s. 44 (w. e. f. 31- 5- 1984 ) 6 Omitted by Act 45 ibid (w. e. f. 31- 5- 1984 ) 7 Subs. by Act 46 of 1983 s. 44 (w. e. f. 31- 5- 1984 )

Provided that no local area or mine or group or class of mines shall be exempted from the provisions of 4[ sections 40 and 45] unless it is also exempted from the operation of all the other provisions of this Act.