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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(g) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(g)The application in prescribed Form "Ca" seeking a stone stockist licence for the use of crusher shall be accompanied in a prescribed manner to the Competent Officer:-
(i)A non refundable treasury challan of Rs. 5000/- (five thousand).
(ii)A character certificate issued by the concerned District Superintendent of Police with regard to the antecedent.
(iii)No objection certificate from Pollution Control Board for establishment of crusher unit.
(iv)A license under Bihar Factory Rules 1950 of The Factories Act 1948 or an affidavit stating that he will submit licence issued under Bihar Factory Rules, 1950 of the Factories Act, 1948 within two months after receiving the stockist licence.