Section 81 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
81.
-Other receipts";(b)an affidavit to the effect that he had not been convicted in any offence relating to illegal extraction or transportation of minerals; and(c)a copy of the certificate issued by the Industries Department or any other Department of Government for establishment of the mineral based factory or beneficiation plant or any industry, if any.(3)On receipt of application for registration, the office of the Mining Officer shall acknowledge the receipt within a week in Form-`T'.
