Section 17A(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The premium amount shall be paid in five installments in following manner:-(i)first installment, twenty percent of the premium amount before the end of first financial year (i.e. 31st March) after execution of mining lease deed or issuance of quarry licence.Explanation. - For example, assuming that mining lease is executed in the month of November then first installment shall be paid before the end of March of subsequent year; and(ii)second and subsequent three installments, twenty percent of the premium amount at the end of respective Financial year;
