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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(5) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

(5)The lease holder or permit holder or mineral transporter shall pay the amount so fixed for the weighment at the departmental or the private weighbridge. The payment receipt will be issued for the weighment at the government weighbridge.