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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(2)(i) in Rajasthan Minor Mineral Concession Rules, 2017

(i)the Mining Engineer or Assistant Mining Engineer concerned may after verification, grant permit for removal of minor mineral from major mineral lease area to the concerned lessee on advance payment of 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 lessee. Royalty, so deposited, shall not be adjusted in the dead rent payable by the lessee: