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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in M.P. Minor Mineral Rules, 1996

(1)There shall be paid in respect of every application for grant or renewal of a quarry lease in respect of a mineral specified in Schedule 1, an application fee of Rs. 5000/- (Rs. Five thousand) and Rs. 250/-(Rs. Two Hundred Fifty) in respect of a mineral specified in Schedule 11 :[Provided that the Quarry Lease of the minerals specified at Sr. No. 1, 2 and 3 of Schedule I shall be granted only after prospecting and application for grant or renewal of quarry lease shall be made only after depositing Rs. 5,000 (Rs. Five thousand) as application fee] [Inserted by Notification No. 19-1-2003-XII-2, dated 1-9-2005.]