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State of Rajasthan - Section

Section 16 in Rajasthan Finance Act, 2008

16. Levy and collection of cess on mineral rights.

- Subject to any limitation imposed by Parliament by law relating to mineral development, there shall be levied and collected, in such manner as may be prescribed, an environment and health cess on mineral rights in respect of such mineral and at such rates, not exceeding rupees five hundred each tonne of mineral dispatched, as may be notified by the State Government from time to time.