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State of Chattisgarh - Section

Section 60 in Chhattisgarh Minor Mineral Rules, 1996

60. Application for Appeal.

(1)An application shall be made in triplicate in Form XXI (Anncxure-I). The application for appeal shall be accompanied by a treasury receipt showing that a fee of one hundred rupees has been paid into Government Treasury under the head of account-
'0853 - Mines and Minerals
800 - Other receipts
0278 - Receipts from minor minerals including fines and forfeitures'
(2)The application for appeal shall be affixed with a court fee stamp of the value of Rs. 10.00 (Rupees Ten).
(3)In every application under sub-rale (1) against the order refusing to grant a quarry lease, any person to whom a quarry' lease was granted in respect of the same area or part thereof, shall be impleaded as party.
(4)Along with the application under sub-rule (1), the applicant shall submit as many copies thereof as there are parties impleaded under sub-rule (3).