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State of Madhya Pradesh - Section

Section 15 in M.P. Minor Mineral Rules, 1996

15. Register of applications for quarry lease.

(1)A register of applications for quarry lease shall be maintained by the mining officer or Assistant Mining Officer of the district in Form IV.
(2)The Register of application for quarry leases and the register of quarry leases shall be open to inspection by any person on payment of the following fee:-Rs. 10.00 (Rupees Ten) for first hour or part thereof;Rs. 5.00 (Rupees Five) for next subsequent hour or part thereof.
(3)[ The fee under sub-rule (2) shall be deposited in the same maimer as prescribed in sub-rule (3) of Rule 10.] [Inserted by Notification No. 19-53-87-XII-2, dated 19-06-1997.]