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[Cites 0, Cited by 0] [Section 18(21)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(21)(a) in The Rajasthan Minor Mineral Concession Rules, 1986

(a)In case of any breach on the part of the lessee of any covenant or condition contained in the lease, the competent authority may determine the lease and take possession of the said premises and forfeit the security money or in the alternative may impose payment of a penalty not exceeding twice the amount of annual dead rent of the lease. Such action shall not be taken unless the lessee has failed to remedy the breach after serving of 15 days notice;