Section 24 in Rajasthan Minor Mineral Concession Rules, 2017
24. Annual licence fee for quarry licence.
(1)The annual licence fee for a quarry licence shall be recommended by the following committee:-(i)Additional Director Mines (HQ);(ii)Financial Adviser;(iii)Superintending Mining Engineer (HQ-III); and(iv)Superintending Mining Engineer concerned.Provided that the minimum annual licence fee for the existing quarry licence shall not be less than rupees two thousand per year.(2)The final decision on the recommendations of the committee mentioned in sub-rule (1) shall be taken by the Director. The licence fee shall be paid annually in advance:Provided that annual licence fee shall not be enhanced more than once during any period of three years.
