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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1)(i) in Rajasthan Minor Mineral Concession Rules, 2017

(i)the Mining Engineer or Assistant Mining Engineer concerned may grant permit to a person for dispatch of over burden or ordinary earth or murram lying inside or outside any lease area or quarry licence area on payment of special permit fee to be computed at the rate of rupees ten per ton or as may be revised from time to time which shall be in addition of the royalty, contribution to the District Mineral Foundation Trust fund as per rates specified in the District Mineral Foundation Trust Rules, 2016, as amended from time to time. Such permit shall be granted for a maximum period of six month for the quantity as desired by the applicant. Royalty, so deposited, shall not be adjusted against the dead rent or annual licence fee payable by the lessee or licencee: