Section 23(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Every application for grant of a quarry licence shall be accopanied by a fee of[Rs. 5000/- for marble and sandstone, if area of sandstone quarry is 4 hectare and above and Rs. 500/- for other minerals and sandstone if area of sandstone quarry is less than 4 hectares] [Substituted by Government Notification dated 18/12/2004] either in the form of Bank Draft/Treasury Challan or in Cash at the office where application is submitted. [The application fee shall not be refunded except in case where process of allotment is cancelled by the order of the court or any authority.] [Substituted by Rajasthan Gazette Extraordinary dated 14/02/2013]
