Section 48(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)[ The lessee or any other person shall not remove or despatch mineral from the mines (except from the quarry licence area) without rawanna. Rawanna shall be in Form No. 12 appended to these rules and duly stamped by the concerned office.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]
