Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(4) in Rajasthan Ropeway Rules, 2000 (4)Whenever any license is granted to any promoter, he shall deposit a license fee of rupees five thousand in the account of the Tourism Department of the State Government in the manner as may be specified by the State Government.
