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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2)(ii) in Rajasthan Minor Mineral Concession Rules, 2017

(ii)The lessee shall pay, for every year, such yearly dead rent in advance, as may be fixed by the Government and if the lease is granted for more than one mineral, the dead rent for the mineral which is higher as per Schedule III shall be charged, but separate dead rent shall not be charged in respect of each mineral: