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[Cites 0, Cited by 0] [Section 37U(11)] [Section 37U] [Entire Act]

State of Rajasthan - Subsection

Section 37U(11)(ii) in The Rajasthan Minor Mineral Concession Rules, 1986

(ii)In case of quarry licences, contribution for Environment Management Fund shall be recovered at the check post/naka by department official or by the contractor if authorised in this behalf. The contract amount for the existing contractors to be authorised for recovering contribution for Environment Management Fund shall be proportionately revised.