Section 71 in Rajasthan Minor Mineral Concession Rules, 2017
71. Dues may be recovered as arrears of land revenue.
- Notwithstanding anything contained in these rules, Government may recover any dues in respect of dead rent, royalty, licence fee, royalty collection contract amount, excess royalty collection contract amount, contribution to the District Mineral Foundation Trust fund, any other dues together with interest, if applicable, cost of mineral, penalties as an arrears of land revenue.
