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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3)(ii) in Rajasthan Minor Mineral Concession Rules, 2017

(ii)The licencee shall pay annual licence fee in advance to the Government on or before 1st day of April. If the annual licence fee is not paid on the due date, the same shall be recoverable along with a penalty equivalent to ten percent of the annual licence fee upto a period of three months from the due date of payment. Failing which licence may be terminated after giving a thirty day's notice;