Section 60(1) in M.P. Minor Mineral Rules, 1996

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State of Madhya Pradesh - Subsection

Section 60(1) in M.P. Minor Mineral Rules, 1996

(1)An application shall be made in triplicate in form XXI. The application for appeal revision or review shall be accompanied by a treasury receipt showing that a fee of one hundred rupees has been paid into Government Treasury under the head of account-

'0853	-	Mines and Minerals
102-C	-	Mineral Concession fees, rent and royalties
800	-	Other receipts
002	-	Receipts from minor minerals including fines and forfeitures'

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State of Madhya Pradesh - Subsection

Section 60(1) in M.P. Minor Mineral Rules, 1996