Section 37A(ix) in The Rajasthan Minor Mineral Concession Rules, 1986
(ix)The contractor shall not recover royalty and/or permit fee from the minerals used in construction/renewal of Mega Highways/Four/Six lane roads, lying and repair of Railway Tracks. For construction/repair of such works separate short term permit shall be issued and if the mineral/minerals are obtained from existing leases, separate paid rawanna for the aforesaid purpose shall be issued by the concerned Assistant Mining Engineer/Mining Engineer to the lessee. Royalty/Excess royalty and/or permit fee received from such works shall not be adjusted against the contract amount.
