Section 37A(xvi) in The Rajasthan Minor Mineral Concession Rules, 1986
(xvi)[Cancellation/surrender of leases/quarry licences or sanctioning of new leases/quarry licences or revision of dead rent of existing leases or temporary/permanent closure of leases/quarry licences by Government/Court or due to any other reason in the area concerned shall not have any impact on yearly contract amount.] [Substituted by Rajasthan Gazette Extraordinary dated 24/03/2011]
