Section 35 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
35. Application fee for permits.
- The permits, other than those given through competitive bidding process, may be granted on application made to the Director or any other officer authorised by him in this behalf on Forms submitted along with non-refundable application fee of Rs. 500/-:Provided that a Government department/ agency seeking a permit under rule 33 and 34 shall be exempted from payment of the application fee.
