Section 48 in The Punjab Minor Mineral Concession Rules, 1964
48. Fees for appeal and review.
- The memorandum of appeal or application for review shall be accompanied in every case by a treasury receipt of [Rs. 500] [Substituted by Haryana Notification No. GSR83/CA67/S.15/97 dated 11.11.1997.] to the credit of Government under the head "XXIX Industries - Receipts from Minor Minerals."
