Section 44(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)The memorandum of appeal shall be accompanied by a challan of [Rs.2000/-] [Substituted by Government Notification dated 18/12/2004] deposited as fee in the Government treasury under the [relevant] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] head of Account.[***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996]
