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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in Chhattisgarh Minor Mineral Rules, 1996

(1)There shall be paid in respect of every application for grant or renewal of a quarry lease in respect of a mineral specified in Schedule I, an application fee of Rs. 5000/- (Rs. Five thousand) and Rs. 250/-(Rs. Two Hundred Fifty) in respect of a mineral specified in Schedule II.