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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(1)An application for the grant or renewal of a Licence for transportation, storing and trading of mineral/minerals or its products outside the lease/mine/quarry area shall be made to Licensing Authority' of the concerned district in Form 5.