Section 60(1) in Chhattisgarh Minor Mineral Rules, 1996

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State of Chattisgarh - Subsection

Section 60(1) in Chhattisgarh Minor Mineral Rules, 1996

(1)An application shall be made in triplicate in Form XXI (Anncxure-I). The application for appeal 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
800	-	Other receipts
0278	-	Receipts from minor minerals including fines and forfeitures'

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State of Chattisgarh - Subsection

Section 60(1) in Chhattisgarh Minor Mineral Rules, 1996