Section 23(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[ Every Application for a quarry licence shall be accompanied by an attested copy of no dues certificate from the Mining Engineer/Assistant Mining Engineer concerned, if the applicant holds or has held any mineral concession.Provided that a properly sworn affidavit stating that no dues are outstanding shall suffice subject to the condition that the certificate required as above is furnished within 60 days of the date of application failing which the application shall become invalid.Provided further that no dues certificate shall not be required where a person has furnished an affidavit to the satisfaction of the Mining Engineer/Assistant Mining Engineer stating that he does not or did not hold any type of mineral concession.] [Added by Rajasthan Gazette Extraordinary dated 29/08/1996]
