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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2)(a) in Rajasthan Minor Mineral Concession Rules, 2017

(a)The lessee shall keep accurate and faithful accounts of all minerals excavated from the mines, the quantity lying in stock at the mines, the quantity dispatched and utilised along with the number of persons employed in Form -13 and record of rawanna issued in rawanna register in Form -14. It shall contain particulars regarding the quantity of mineral sold or utilized, its value and name of person or firm to whom sold;