Section 63A(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)The Mining Engineer or Assistant Mining Engineer may grant permit for building stone to a person for dispatch of over burden lying inside or outside any lease area on payment of special permit fees to be computed @ 10/- Rs. per Tonne, which shall be [in addition of the royalty and contribution as specified in the District Mineral Foundation Trust rules 2016] [Substituted by Government Notification dated 18/12/2004]. Such permit shall be granted for a maximum period of one year for the quantity as desired by the applicant. Royalty and special permit fees, so deposited, shall not be adjusted in the dead rent payable by lessee.Provided that where over burden is lying within the lease area permit may be granted to the lease holder or the person submitting consent of lessee.Provided further that permit holder shall dispatch over burden with transit pass to be issued by concern Mining Engineer or Assistant Mining Engineer and shall submit record of such dispatch within one month from the completion of the permit.
