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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(i) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(i)The holder of a reconnaissance permit, prospecting licence, mining lease for transportation of a mineral or its products from the permit/ licence/lease area, as the case may be, shall make an application in Form 1 to the Officer Incharge of the Mining Section of concerned District Collectorate. The cost of the Transit Pass Book and the royalty due of the mineral to be transported shall be deposited in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 and the original treasury' challan shall be attached with the Form 1;