Section 27(1) in M.P. Minor Mineral Rules, 1996

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State of Madhya Pradesh - Subsection

Section 27(1) in M.P. Minor Mineral Rules, 1996

(1)When a quarry lease is granted over any area, arrangement shall be made by the Mining Officer or Assistant Mining Officer at the expense of the lessee for the preparation of a plan and the demarcation of the area granted under the lease, after collecting a fee calculated according to the rates specified in the table below :-

(a)	Area not exceeding 20 hectares	Rs.25/- per hectare or part thereof subject to a minimum ofRs. 100/-
(b)	Area exceeding 20 hectares	Rs. 50/-per hectare or part thereof.

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State of Madhya Pradesh - Subsection

Section 27(1) in M.P. Minor Mineral Rules, 1996