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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Rajasthan Mining Settlement Act, 1956

(1)The Board shall impose yearly an assessment at rates not exceeding the maximum rates prescribed on-
(a)all owners of mines in which are employed persons residing in the Mining Settlement,
(b)all persons who receive any royalty, rent or fine from such mines, and
(c)all owners of holdings referred to in section 19.