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State of Madhya Pradesh - Section

Section 10 in M.P. Minor Mineral Rules, 1996

10. Application Fee.

(1)There shall be paid in respect of every application for grant or renewal of a quarry lease in respect of a mineral specified in Schedule 1, an application fee of Rs. 5000/- (Rs. Five thousand) and Rs. 250/-(Rs. Two Hundred Fifty) in respect of a mineral specified in Schedule 11 :[Provided that the Quarry Lease of the minerals specified at Sr. No. 1, 2 and 3 of Schedule I shall be granted only after prospecting and application for grant or renewal of quarry lease shall be made only after depositing Rs. 5,000 (Rs. Five thousand) as application fee] [Inserted by Notification No. 19-1-2003-XII-2, dated 1-9-2005.]
(2)Where an application for the grant or renewal of a quarry lease is refused or the applicant refuses to accept the lease on account of any special conditions imposed therein under Rule 30 the fee paid by the applicant under sub-rule (I) [shall be refunded to him by the Collector/Additional Collector] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] and if the applicant refuses to accept the lease or withdraws the application or fails to furnish the requisite information the application fee shall be forfeited to the State Government.
(3)The amount of fee shall be deposited in the Government treasury under the revenue receipt head -
'0853 Mines and Minerals
102-c Mineral concession fees, rent and royalties.
800 other receipts
002 receipt from minor minerals including fines and forfeitures,
and the original treasury receipted Challan shall be attached to the application.