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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)The Government shall be entitled to charge certain amount per year or part thereof for the ecological restoration of mines and quarries from the lessee or licencee and this shall be the part of the agreement. The amount fixed and revised by the Government and may vary from place to place.