Section 71(2)(b) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(2)(b) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(b)Every such application shall be accompanied by

(i)a State Government Treasury Challan for amount of rupees one thousand remitted in Departments Receipt Head of Account.

(ii)a location map showing the exact location of sales depot and/or office.