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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)Any application for transfer of a mining lease or contract shall be accompanied with a non-refundable fee of Rs. 10,000/- per hectare, subject to a minimum of Rs. 2,00,000/-. The said application shall be signed by the lessee himself in the case of an individual, each of the partners in case of a partnership firm and by the person authorised by a special resolution of the Board of Directors, in the case of a company;