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State of Telangana - Section

Section 39 in Telangana Mining Settlements Act, 1956

39. Power to charge fees for licence.

- If any licence is granted by the Board under this Act or the rules or bye-laws made thereunder, or if permission is given by the Board for making any temporary occupation of any public street, the Board, or any person generally or specially authorised by it in this behalf, may charge a fee for such licence or permission.