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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(3)(xii) in Rajasthan Minor Mineral Concession Rules, 2017

(xii)The permit holder shall submit quarterly records to the Mining Engineer or Assistant Mining Engineer concerned for assessment of royalty and further ravanna shall only be issued after assessment of royalty and deposition of assessed amount.