Section 81 in Andhra Pradesh Mineral Dealer's Rules, 2000
81. - Other receipts".
(b)Income tax Clearance Certificate.(c)Sales Tax Clearance Certificate.(d)An affidavit to the effect that he had not been convicted in any case relating to smuggling of ores and minerals.(e)A copy of the certificate issued by the industries Department or any other Department of Government for establishment of the factory or beneficiation plant or any industry, if any.(3)On receipt of application for Registration, the Deputy Director of Mines and Geology shall acknowledge the receipt within five (5) days in Form 'B'. Acknowledgement shall be sent to the applicant by Registered Post.
