Section 11(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(2)The register of application for grant or renewal of a Licence shall be open for the inspection by any person on payment of following non-refundable fee :-(a)Rupees Fifty only for the first hour or part thereof.(b)Rupees Twenty Five for next subsequent hours or part thereof :Provided that the inspection fee shall be deposited in the same manner, as prescribed in clause (a) of sub-rule (3) of Rule 7 and the original treasury challan shall be attached with die application for inspecting the same in Form 8.
