Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] State of Rajasthan - Subsection Section 13(2)(ii) in Rajasthan Minor Mineral Concession Rules, 2017 (ii)in case of quarry licence, an amount equal to the annual licence fee of the area under auction payable every year or as may be determined by the Government, from time to time.