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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Mineral Dealer's Rules, 2000

(2)The applicant shall among other things, specify: -
(a)The place from which the mineral has been removed:
(b)The quantity and the description of mineral along with a copy of the permit obtained on payment of royalty/seigniorage fee thereof: and
(c)The destination to which the mineral is to be transported.