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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(1) in Rajasthan Minor Mineral Concession Rules, 2017

(1)Where an assessee has failed to deposit royalty in accordance with the provisions of these rules or has failed to submit online monthly and annual returns, the assessing authority shall after making such enquiry as it may consider necessary and after providing reasonable opportunity of being heard, assess royalty for that period to the best of his judgment.