Section 10(3) in M.P. Minor Mineral Rules, 1996

[Cites 0, Cited by 0] [Section 10] [Entire Act]

(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.

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