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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(2)(i) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(i)the royalty shall be charged on the saleable mineral in advance as per the rates specified in the second schedule;