Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3)(i) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018

(i)the original challan for the non-refundable fee as prescribed under sub-rule (2) deposited under proper Head of Account and on receipt of security deposit amounting 10% of the market value of the mineral stock;