Section 6(1)(g) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 6(1)(g) in The U.P. Minor Minerals (Concession) Rules, 1963

(g)in case the area applied for is having annual lease amount or dead rent, as the case may be ,of rupees two lacs or more ,then the applicant shall also furnish no objection certificate of the following authorities:-

(i)Authorised officer of the Income Tax Department,

(ii)Authorised Officer of the Trade Tax Department,

(iii)District Magistrate of the District, where the applicant permanently resides,

(iv)Senior Superintendent of Police/Superintendent of Police of the district, where the applicant resides.

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State of Uttar Pradesh - Subsection

Section 6(1)(g) in The U.P. Minor Minerals (Concession) Rules, 1963