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[Cites 0, Cited by 0] [Section 18(9)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(9)(c) in The Rajasthan Minor Mineral Concession Rules, 1986

(c)The lessee or any other person shall not remove or dispatch or utilize the mineral from the mines and quarry without Rawanna. The Rawanna shall be in Form No.12 appended to these rules and shall be duly sealed by the Department;