Section 50(3) in Gujarat Minor Mineral Concession Rules, 2017
(3)The application under sub-rule (1) or sub-rule (2) shall be in writing and should be accompanied by a non-refundable fee of rupees ten thousand by way of a treasury challan:Provided that any such application may be entertained after the said period of two months if the applicant satisfies the Government or the Committee, as the case may be, that he had sufficient cause for not making the application within time.
