Section 44(14) in Rajasthan Minor Mineral Concession Rules, 2017
(14)Where the contractor recovers royalty or other charges in excess of the specified rates, the excess amount so collected shall be recovered from the contractor and the contract shall be terminated after giving a fifteen day's notice and the contractor may be blacklisted or debarred for further royalty collection contract or excess royalty collection contract for a period of next five years.
