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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

(2)The application permit and its renewal for temporary storage/beneficiation/ crushing shall be made to the Collector of the concerned district in Form 4 with the copy of duly paid challan of required fees (non-refundable) in the prescribed Account head.