Section 14 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
14. Security Deposit.
- An applicant shall deposit as security for the due observance of the terms and conditions of the Licence a sum of Rupees Five Thousand only within seven days from the date of intimation for grant or renewal of a Licence by the Licensing Authority' in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 :Provided that if the Licensee is a member of Scheduled Tribe/Scheduled Caste/Other Backward Classes, he/she shall deposit a security of Rupees Five Hundred only in the same manner, as prescribed in clause (a) of sub-rule (3) of Rule 7.
