Section 85(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)Upon issue of the LoI for grant or renewal of a license, the applicant would be called upon to deposit the license fee prescribed under these rules within a period of thirty days. The officer authorised in this behalf would provide a treasury voucher, duly filled-in, to the applicant for this purpose. On deposit of the prescribed fees, the Licensing Authority shall issue or renew the said license in Form -MD-4;
