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[Section 7]
[Entire Act]
State of Rajasthan - Subsection
Section 7(1) in The Rajasthan Minor Mineral Concession Rules, 1986
| (i) | Persons who undertake to install a crusher /mineral based industry; | 10% |
| (ii) | Manual workers and widows of manual workersbelonging to Scheduled Castes/Scheduled Tribes/Other BackwardClasses/Special Backward Class employed in Mines; | 5% |
| (iii) | Manual workers and widows of manual workersother than Scheduled Castes/Scheduled Tribes/Other BackwardClass/Special Backward Class employed in mines; | 5% |
| (iv) | Persons belonging to Scheduled Castes /Scheduled Tribes/Other Backward Class/Special Backward Class; | 20% |
| (v) | Persons identified as "Below Poverty Line"; | 10% |
| (vi) | Freedom fighter/Ex-soldiers including members ofpara military forces belonging to Rajasthan, who have beenpermanently incapacitated or dependents of those who have diedwhile in service; | 5% |
| (vii) | Rajasthan State Government servants who havebeen permanently disabled while on duty or the dependents ofthose who have died while in service; | 5% |
| (viii) | Persons with disabilities (disabled persons)other than those covered in categories (vi) & (vii) above; | 5% |
| (ix) | Societies of Unemployed youth of Rajasthan; and | 25% |
| (x) | Other persons. | 10% |