Section 35(4) in Rajasthan Minor Mineral Concession Rules, 2017

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State of Rajasthan - Subsection

Section 35(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)Every application made under sub-rule (1) for registration or its renewal shall be accompanied by, -

(i)a non- refundable application fee, a scanned copy of net worth certificate issued by a Charted Accountant on the basis of balance sheet as per income tax returns in Form-20 and a scanned copy of fixed deposit receipt of a nationalised or scheduled bank or national saving certificate as security deposit duly pledged in favour of the Additional Director (Mines) concerned and made from the bank account of the contractor to be registered as specified below: -

S. No.	Class of contractor	Application Fees (in Rs.)	Minimum net worth certificate (Rs. in lacs)	Security deposit (Rs. in lacs)
1	2	3	4	5
1.	AA	Fifteen thousand	Five hundred	Fifty
2.	A	Twelve thousand five hundred	Two hundred	Twenty
3.	B	Ten thousand	Hundred	Ten
4.	C	Seven thousand five hundred	Fifty	Five

(ii)a scanned copy of an affidavit stating details regarding mineral concession or contract held in the name of the applicant or his family members;

(iii)a scanned copy of an affidavit stating that no dues of the department are outstanding against him or any member of his family; and

(iv)scanned copies of all relevant documents mentioned in chartered accountant's certificate to explain its title.

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State of Rajasthan - Subsection

Section 35(4) in Rajasthan Minor Mineral Concession Rules, 2017