Section 28(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)The licensee or his agent, contractor, assignee, transporter etc. shall pay, in addition to the licence fee royalty at Departmental 'Naka' or to the Royalty Collection Contractor as the case may be in accordance with the Schedule-I.[Provided that the licence fee inclusive of royalty shall be Rs. 1,000/- per month in respect of areas which do not measure more than 10 X 10 meters in size. Amount of licence fee shall be payable annually in advance on the date specified by the Mining Engineer/Assistant Mining Engineer.] [Substituted by Government Notification dated 18/12/2004][Provided further that such licence fee inclusive of royalty shall not be revised more than once during any period of 3 years.] [Inserted by Rajasthan Gazette Extraordinary dated 10/12/1987]
