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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2)(i) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

(i)For transportation of any mineral or it's beneficiated products from the lease area, the holder of mining lease shall make an application in Form 2 to the District Collector, along with the original treasury challan of the cost of the Transit Pass Book and the royalty due of the mineral to be transported as per the maximum requirement for the next three months, the transit passes will be obtained.