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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018

(2)The applicant shall deposit a non-refundable fee of Rupees Ten thousand only through treasury challan under the Head of Account "0853-Non-Ferrous Mining and Metallurgical Industries 102-Mineral Concession Fees, Rents and Royalties".