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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Himachal Pradesh - Subsection

Section 74(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(2)Every application made under sub-rule (1) shall be accompanied by,-
(a)a fee as specified in the First Schedule payable through treasury challan under following Head of Account:-
"0853-Non Ferrous Mining and Metallurgical Industries,