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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(15) in Rajasthan Minor Mineral Concession Rules, 2017

(15)The contractor shall have no rights regarding leases or licences in the contract area except collection of royalty, permit fee or other charges mentioned in the contract for the actual weight of the mineral transported at the prevailing rates for which contract has been awarded.