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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)Whoever contravenes the provisions of sub-rule (1) and (2) shall be punished with imprisonment for a term which may extend to five years or with fine which may extend to five lacs rupees, or with both:Provided that the Additional Director Mines, Superintending Mining Engineer, Superintending Mining Engineer(vigilance), Mining Engineer, Mining Engineer (vigilance), Assistant Mining Engineer, Assistant Mining Engineer (vigilance), Mines Foreman, Surveyor or any other officer or official authorised by the Government, Director or Additional Director Mines may either before or after the institution of the prosecution, compound the offence committed in contravention of the sub-rule (1) and (2) on payment of cost of mineral and compound fee as mentioned below: -
S.N Vehicle/Equipment Compound fee (in Rs.) per unit
1 2 3
1. Tractor trolley Twenty five thousand
2. [Truck/Dumper/any other vehicles havinggross vehicle weight more than sixteen tonnes (as per registration certificateof the vehicle)] [[Substituted 'Half Body Truck' Notification No. G.S.R. 62,dated 30.8.2017 (w.e.f. 28.2.2017).]] Fifty thousand
3. [Truck/Dumper/anyother vehicles having gross vehicle weight more than sixteen tonnes (as perregistration certificate of the vehicle) and] [[Substituted 'Full Body Truck, Dumpers, Trolla'Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).]] One lacs
Note: - Cost of the mineral shall be taken as ten times of royalty in lieu of rent, royalty, compensation for environmental degradation and tax chargeable on the land occupied without lawful authority, etc..Provided that the amount of compound fee in cases other than specified as above shall not be less than rupees twenty thousand and shall be in addition to the cost of mineral.