Legal Document View

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
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(9) in Rajasthan Minor Mineral Concession Rules, 2017

(9)The contractor may opt any of the following option to pay royalty for mineral consumed in the execution of work: -
(i)apply for permit along with bill of quantity or G-schedule, permit fees and opting for deduction of royalty and contribution in the District Mineral Foundation Trust fund from running bills by the department concerned. The contractor shall submit the record for the assessment, along with consumption certificate issued by the competent authority and get a no-dues certificate from the Mining Engineer or Assistant Mining Engineer concerned. If any refund has to be claimed, such application shall be submitted within thirty days of completion of the work;
(ii)apply for permit along with bill of quantity or G-schedule, permit fees, contribution in the District Mineral Foundation Trust and royalty amount. The contractor shall submit the record for the assessment, along with consumption certificate issued by the competent authority and get a no-dues certificate from the Mining Engineer or Assistant Mining Engineer concerned;
(iii)apply for permit along with bill of quantity or G-schedule and a self-certified undertaking stating that the entire quantity of mineral will be procured or used royalty paid:
Provided that the contractor shall submit the record of royalty paid minerals for the assessment, along with consumption certificate issued by the competent authority for making assessment and get a no-dues certificate from the Mining Engineer or Assistant Mining Engineer concerned; or
(iv)apply for royalty deduction from running bills to the Mining Engineer or Assistant Mining Engineer concerned along with bill of quantity or G-schedule and a self-certified undertaking stating that the entire quantity of mineral used shall be royalty paid. In such case, no assessment shall be required by the department and the deduction of royalty shall be done from the running bill by the works department concerned in following manner: -
(a) For construction/widening of roads and buildingconstruction Three percent of bill amount
(b) For repairing and other works One and half percent of bill amount
Provided that the Works Department, Local Bodies, Panchayati Raj Institution, Organizations concerned shall be responsible for deduction of royalty and contribution in the District Mineral Foundation Trust fund on every running bill where contractor opt for deduction of royalty and contribution in District Mineral Foundation Trust fund from running bill.