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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(5) in The Rajasthan Minor Mineral Concession Rules, 1986

(5)An application for renewal of quarry licence shall be submitted at least 30 days before the expiry of licence period.Provided that in case the renewal application is not submitted 30 days before the expiry of licence period, the licensee may submit the application for renewal within a period of three months after expiry of licence period along with a late fee @ 10% of the licence fee for delay of each period of one month or part thereof.