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[Cites 0, Cited by 0] [Section 51(9)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(9)(ii) in Rajasthan Minor Mineral Concession Rules, 2017

(ii)apply for permit along with bill of quantity or G-schedule, permit fees, contribution in the District Mineral Foundation Trust and royalty amount. The contractor shall submit the record for the assessment, along with consumption certificate issued by the competent authority and get a no-dues certificate from the Mining Engineer or Assistant Mining Engineer concerned;