Section 63(4) in The Rajasthan Minor Mineral Concession Rules, 1986

[Cites 0, Cited by 0] [Section 63] [Entire Act]

(4)[ The permit fee required to be paid under sub rule (1) shall be charged as under: -

(a)	For a short- term-permit up to 2 tonnes	Rs. 5/-
(b)	For a short term permit exceeding 2 tonnes andupto 8 tonnes of mineral.	Rs. 20/-
(c)	For a short term permit exceeding 8 tonnes andupto 30 tonnes of mineral	Rs. 50/-
(d)	For a short term permit exceeding 30 tonnes andupto 200 tonnes of mineral	Rs. 100/-
(e)	For a short term permit exceeding 200 tonnes andupto 500 tonnes of mineral	Rs. 200/-
(f)	For a short term permit exceeding 500 tonnes ofmineral	Rs. 200/- + Rs. 50/- for every additional 100tonnes or part thereof]

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