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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(4) in The Rajasthan Minor Mineral Concession Rules, 1986

(4)Every owner or person incharge of a vehicle shall carry with him a valid rawanna or [Royalty Receipt or transit pass issued by Department of Mines and Geology] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011] in respect of the materials carried and shall produce the same before any officer incharge of a check post or barrier or other officer [empowered under sub-rule (2) or (3)] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012].