Section 49 in The Rajasthan Minor Mineral Concession Rules, 1986
49. Contravention of certain conditions of lease.
- Any lessee or his transferee or his assignee, who commits a breach of any of the conditions of the lease mentioned in clauses [(9) or (12)] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994] of rule 18 shall be punished with imprisonment for a term which may [extend to one year] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] or with fine which may [extend to Rs. 5,000/-] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] or fine which may extend to [five hundred rupees] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] for every day during which such contravention continues after conviction for the first such contravention.
