Section 71(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(2)Form and manner of application for a Dealer's license and its renewal:-(a)Every application for dealer's license or renewal shall be made to the Competent Officer in Form -S.(b)Every such application shall be accompanied by(i)a State Government Treasury Challan for amount of rupees one thousand remitted in Departments Receipt Head of Account.(ii)a location map showing the exact location of sales depot and/or office.(c)Every application for renewal of dealer license shall be made at least thirty days before the expiry of the license. Such application shall be accompanied by the application fee of rupees one thousand.
