Section 24(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)The annual licence fee for a quarry licence shall be recommended by the following committee:-(i)Additional Director Mines (HQ);(ii)Financial Adviser;(iii)Superintending Mining Engineer (HQ-III); and(iv)Superintending Mining Engineer concerned.Provided that the minimum annual licence fee for the existing quarry licence shall not be less than rupees two thousand per year.
