Section 57(7) in The Mineral Conservation And Development Rules, 1988
(7)Every application submitted under the provisions of this rule shall be accompanied by a Treasury Receipt showing that a fee of Rs. 500 has been paid into a Government Treasury or any branch of the State Bank of India doing Treasury Business to the credit of the Central Government under "Major Head-0853-Non-Ferrous Mining & Metallurgical Industries, 800-Other receipts" or by a Bank Draft on a Nationalised Bank for [Rs. 1,000 (Rupees One thousand)] [ Substituted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).] in the name of Pay and Accounts Officer, Indian Bureau of Mines Payable at Nagpur.
