Section 31 in Chhattisgarh Minor Mineral Rules, 2015

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State of Chattisgarh - Section

Section 31 in Chhattisgarh Minor Mineral Rules, 2015

31. Application Fee.

(1)There shall be paid a non-refundable application fee in respect of every application for grant or renewal of a Quarry Lease with respect to minerals specified in Schedule-I and minerals specified in Part-A of Schedule-II.

(2)A non-refundable application fee shall be deposited in the following manners :

S. No.	Area Applied	Fee
(1)	(2)	(3)
(i)	up to Five hectare	Rupees Five Thousand
(ii)	more than Five hectare	Rupees Ten Thousand

(3)The application fee shall be deposited in the Government Treasury under the revenue receipt head-

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State of Chattisgarh - Section

Section 31 in Chhattisgarh Minor Mineral Rules, 2015

31. Application Fee.