Section 10 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
10. Acknowledgement of application.
(1)Where an application for grant or renewal of a Licence is delivered personally, its receipt shall be acknowledged forthwith and where such application is received by the registered post, its receipt shall be acknowledged within a period of seven days.(2)The receipt of application for grant or renewal of Licence shall be acknowledged in Form 6.
