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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3)(x) in Rajasthan Minor Mineral Concession Rules, 2017

(x)If the licencee commits breach of any terms of the licence or any provision of the rules or fails to comply with the directions given by the Mining Engineer or Assistant Mining Engineer concerned within the period specified by him, the Mining Engineer or Assistant Mining Engineer concerned may after giving thirty day's notice to remedy the breach or to comply the directions, may impose penalty upto rupees ten thousand or may cancel the licence after obtaining prior approval from Superintending Mining Engineer concerned and forfeit the security deposits and licence fee: