Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4) in The U.P. Minor Minerals (Concession) Rules, 1963

(4)Notwithstanding anything contained in sub-rules (1) and (2), where an application for grant or renewal of a mining lease is refused on account of any lapse on the part of the applicant, the application fee and preliminary expenses shall not be refunded and forfeited to State Government.