Section 4(v) in The Water (Prevention and Control of Pollution) (Consent) Madhya Pradesh Rules, 1975
(v)[ The application form shall be duly accompanied by the consent lees as specified in the following Table I by industries and institutes, while for mines the application form shall be duly accompanied by the consent fees as specified in the Table II. The administrative Ices chargeable by the State Board for the conduct of public hearing for projects or activities listed in the Schedule of the Environment Impact Assessment Notification, S.O. 1533 (E), dated 14th September, 2006 published in the Gazette of India, Extra-Ordinary, Part II, Section 3, sub-section (ii), shall be as per the following Table III:- [Substituted by M.P. Notification No. F-5-5-09-XXXII, dated 7-10-2009.]
