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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(i) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(i)The holder of a Mineral Dealer Licence for transportation of mineral or its products from the stockyard shall make an application in Form 3 to the Officer Incharge of the Mining Section of the concerned district Collectorate. The cost of the Transit Pass Book 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 the Form 3;