Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 60 in M.P. Minor Mineral Rules, 1996

60. Application for Appeal, Revision or Review.

(1)An application shall be made in triplicate in form XXI. The application for appeal revision or review shall be accompanied by a treasury receipt showing that a fee of one hundred rupees has been paid into Government Treasury under the head of account-
'0853 - Mines and Minerals
102-C - Mineral Concession fees, rent and royalties
800 - Other receipts
002 - Receipts from minor minerals including fines and forfeitures'
(2)The application for appeal or review or revision shall be affixed with a court fee stamp of the value of Rs. 5.00 (Rupees Five).
(3)In every application under sub-rule (1), against the order refusing to grant a quarry lease, any person to whom a quarry lease was granted in respect of the same area or part thereof, shall be impleaded as party.
(4)Along with the application under sub-rule (1). the applicant shall submit as many copies thereof as there are parties impleaded under sub-rule (3).