Section 44(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)The contractor shall issue valid royalty receipts in Form -23 or Form -24 for the amount of royalty or excess royalty, permit fee or other charges collected for every dispatch of the said mineral and shall fill all the columns of the receipt. The contractor shall, give first copy of receipt to the in-charge of the vehicle, submit second copy of the receipt to the Mining Engineer or Assistant Mining Engineer concerned and shall retain third copy with him.
