Section 48 in The Punjab Minor Mineral Concession Rules, 1964
48. Fees for appeal and review.
- The memorandum of appeal or application for review shall be accompanied in every case by a treasury receipt of [Rs. 500] [Substituted for 'Rs. 200' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.] to the credit of Government under the head ["853 - Non-Ferrous Mining and Metallurgical industries - 102 - Mineal Concession Fee, Rents and Royalties."] [Substituted vide Legislative Suppllement Part III, dated 21st January 1994.]
