Section 62 in The Rajasthan Minor Mineral Concession Rules, 1986
62. Dues may be recovered as arrears of Land Revenue.
- Notwithstanding anything contained in these rules, Government may recover any dues in respect of dead rent, royalty, quarry licence fee royalty collection contract amount, cost of mineral, penalties and any other dues under these rules together with interest as arrears of Land Revenue under the law in force relating to such recovery.
