Section 28 in The Rajasthan Minor Mineral Concession Rules, 1986
28. Licence fee, security etc. for quarry licence.
(1)The Licence fee for a quarry licence shall be between [Rs. 1,000/- to Rs. 2,00,000] [Substituted by Government Notification dated 18/12/2004] per annum as may be fixed by the Mining Engineer [from time to time] [Inserted by Rajasthan Gazette Extraordinary dated 10/12/1987]. The licence fee shall be paid annually in advance [***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996] provided that if the period of licence is less than one year at the time of initial grant as provided in rule 26 (1) proportionate amount of licence fee for the calendar months during which the licence remained in force shall be charged in the first year.[provided that such licence fee once fixed shall not be revised more than once during any period of 3 years.] [Inserted by Rajasthan Gazette Extraordinary dated 10/12/1987](2)Every licensee shall deposit a security which shall be equivalent to 25% of the annual licence fee with the Mining Engineer/Assistant Mining Engineer along with the licence fee, at the time of grant for due observance of the terms and conditions of the licence.Provided that security amount shall be refunded to the licensee on termination of the licence after deducting dues against the licensee, if any.(3)The licensee or his agent, contractor, assignee, transporter etc. shall pay, in addition to the licence fee royalty at Departmental 'Naka' or to the Royalty Collection Contractor as the case may be in accordance with the Schedule-I.[Provided that the licence fee inclusive of royalty shall be Rs. 1,000/- per month in respect of areas which do not measure more than 10 X 10 meters in size. Amount of licence fee shall be payable annually in advance on the date specified by the Mining Engineer/Assistant Mining Engineer.] [Substituted by Government Notification dated 18/12/2004][Provided further that such licence fee inclusive of royalty shall not be revised more than once during any period of 3 years.] [Inserted by Rajasthan Gazette Extraordinary dated 10/12/1987]
