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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(1)(iii) in Chhattisgarh Minor Mineral Rules, 2015

(iii)An application for Quarry Permits shall be made to the Collector of the concerned district in Form-XX along with an application fee of rupees one hundred. Every such application shall be acknowledge in Form III on the date of its receipt.