Section 28(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Every licensee shall deposit a security which shall be equivalent to 25% of the annual licence fee with the Mining Engineer/Assistant Mining Engineer along with the licence fee, at the time of grant for due observance of the terms and conditions of the licence.Provided that security amount shall be refunded to the licensee on termination of the licence after deducting dues against the licensee, if any.
