Section 31 in The Bombay Minor Mineral Extraction Rules, 1955
31. Application fee .
- The application shall be accompanied by a fee of [Rs. 25] [Substituted by G.N. of 9.11.1984.]. If the competent officer refuses to grant the permit applied for, the fee shall be refunded :[Provided that, in the case of an application for extracting and removing a minor mineral not exceeding 10 brass in quantity the fee shall be [Rs. 5] [Added by G.N. of 30.12.1957.].[Provided further that, in the case of an application for extracting and removing ordinary clay not exceeding 1,000 brass in quantity by village potters or makers of tiles or bricks, the fee shall be [Rs. 5] [Added by G.N. of 9.10.1959.].
