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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(6)(d) in M.P. Minor Mineral Rules, 1996

(d)for the fourth time or subsequent violation minimum 65 time of royalty of unlawfully extracted/transported. Provided that it should not be less than rupees 50,000/- (Fifty thousand).