12. 1 [Registers of mineral concession.] --- (1) The State Government shall cause to be maintained in the prescribed form--- (a) a register of applications for prospecting licences; (b) a register of prospecting licensees; 2 [(c) a register of applications for mining leases; (d) a register of mining lessees; (e) a register of applications for reconnaissance permits; 3 *** (f) a register of reconnaissance permits,] 4 [(g) a register of applications for exploration licences; and (h) a register of exploration licence,] in each of which shall be entered such particulars as may be prescribed. (2) Every such register shall be open to inspection by any person on payment of such fee as the State Government may fix.Open in Lexace · Ask the AI about this section
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