Section 44(10) in Rajasthan Minor Mineral Concession Rules, 2017
(10)The contractor shall not recover royalty and/or permit fee for the minerals used in construction, repair or renewal of National, Mega Highways, Four or Six lane roads, laying and repair of Railway Tracks. For construction or repair of such works, a separate short term permit shall be issued [to the works contractor and if the mineral is obtained from existing leases, separate paid rawanna for the aforesaid purpose shall be issued by the Mining Engineer or Assistant Mining Engineer concerned to the lessee, Royalty or Excess royalty and/or permit fee received from such works contractor shall be adjusted against the contract amount.] [Substituted 'to the works contractor' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).]
