Section 9 in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
9. Returns.
(1) Every Dealer shall furnish mineral wise annual returns for each financial year in Form No.10 to the Mining Engineer/Assistant Mining Engineer having jurisdiction over the place of business before 1 June of next year:Provided that Annual return may be filed with late fee of Rs. 100/- per (-ray up to 30 days after the period as specified above.(2)The Annual return submitted by a dealer to the Mines Department shall e treated as Self Assessment of royalty. The authorized officer shall make sample scrutiny of the randomly selected cases, from at least 10% of the total dealers in his jurisdiction.
