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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3)(iii) in Rajasthan Minor Mineral Concession Rules, 2017

(iii)The licencee shall deposit a sum equal to one fourth of the annual licence fee as security deposit and the annual licence fee as performance security for the due observance of the terms and conditions of the licence. The existing licencee shall also have to deposit a sum equal to annual licence fee as performance security to the Mining Engineer or Assistant Mining Engineer concerned within six months from the date of commencement of these rules;