Section 37A(iv) in The Rajasthan Minor Mineral Concession Rules, 1986
(iv)The contractor shall issue printed receipts duly stamped and issued by the concerned Mining Engineer/Assistant Mining Engineer in form No. 12A/12B, as the case may be, for the amount of royalty/excess royalty/permit fee/other charges collected for every despatch of the said mineral and shall fill all the columns of the receipt. The contractor shall, give first copy of receipt to the incharge of the vehicle, submit second copy of the receipt to the concerned Mining Engineer/Assistant Mining Engineer alongwith monthly statement and retain third copy with him.
