Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 11 in Mineral Area Development Authority Market Fee Rules, 2010

11.

In no case, the licence will be transferable to any person, company or commercial concern intending to carry on or engaged in sale or transaction of any commodifies. The concern shall be required to obtain licence by making an application in prescribed form on depositing the licence fee through bank challan in Form 'F'.