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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(2) in The U.P. Minor Minerals (Concession) Rules, 1963

(2)Certified copy of an entry of the register referred to in sub-rule (1) and the orders passed by the District Officer on any application may be obtained by any person on payment of a fee of -
(a)Rs. 100.00 for obtaining the copy within seven days, and
(b)Rs. 200.00 for obtaining the copy within twenty four hours.
Explanation I. - 'An entry' means all entries in respect of one permit; or mining lease I or auction lease as the case may be.Explanation II. - The fee shall be paid in the manner prescribed under Rule 64 and the treasury challan shall be accompanied with the application for inspection or for certified copies, as the case may be.]