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[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(8)(ii) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(ii)The lessee, licensee or permit holder shall pay to the Government the weighment charges for weighment of the mineral in a Government/ weighbridge at the rate prescribed by the Government from time to time in advance by 15th day of every month. In case of default in advance payment, she/he shall pay simple interest at the rate fixed by the Government from time to time.