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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(3)Every application for the grant or renewal of a Licence shall be accompanied by-
(a)a non-refundable application fee of Rupees One Thousand only to be deposited in the government treasury under the revenue receipt head.-
0853- Mines and minerals.
102-C- Mineral concession fees, rent and royalties.
800- Other receipts.
002- Receipt from minor minerals including fines, forfeitures.
and the original treasury challan shall be attached with the Form 5 :Provided that if the applicant is a member of Scheduled Tribe/Scheduled Caste/Other Backward Classes, he/she shall deposit a non-refundable application fee of Rupees One Hundred only in the same manner;
(b)an up to date "No mining dues Certificate" issued by the Mining Officer or the Officer Incharge of the Mining Section of the concerned district Collectorate. In case the applicant is a partnership firm or a private limited company, such certificate shall be furnished by all the partners of the firm or by all the members of the private limited company, as the case may be :
Provided that if a person has furnished an affidavit to the satisfaction of the Licensing Authority stating that the applicant does not hold and has not held any mineral concession licence and/or Mineral Dealer Licence in the State, it shall not be necessary' for that person to produce the said certificate :Provided further that submission of the said certificate under sub-clause (b) above shall not discharge the person from the liability to pay the mining dues which may subsequently be found to be payable by the said person under the Act or Rules framed thereunder to the State Government;
(c)an affidavit stating that the applicant has-
(i)filed up to date Income Tax returns;
(ii)paid the Income tax assessed; and
(iii)paid the Income Tax on the basis of self-assessment, as provided in the Income-Tax Act, 1961;
(d)a sales tax registration certificate wherever applicable and an affidavit that no sales tax due to the State Government is outstanding;
(e)an affidavit showing details of Mineral Concession licence and/or mineral dealer licence held or being held by the applicant in the State or by any other person/persons jointly with the applicant;
(f)where the land is not owned by the applicant, an affidavit to the effect that he/she has obtained the surface right or the consent of the owner for storing and trading the mineral/minerals and/or its products:
Provided that no such affidavit shall be necessary where the land is owned by the State Government;
(g)two copies of the certified maps and the latest revenue record of the area proposed to be used as stockyard, where the applicant intends to store and trade mineral/minerals or its products.