Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 5 in Mineral Area Development Authority Market Fee Rules, 2010

5.

A person, company or corporate body engaged in the production, sale or transaction or trade of commodities specified in the list under the Act & the Rules shall be required to obtain a licence in Form 'A' from the Revenue Officer on payment of fee to the authority through bank challan as prescribed in Form-'F' of the authority.