Section 35(aa) in The Rajasthan Minor Mineral Concession Rules, 1986
(aa)[ a non refundable application fees as prescribed in rule 5 in the form of Treasury Challan or Demand Draft/Banker's Cheque drawn in favour of Assistant Mining Engineer/Mining Engineer concerned in case of tender for grant of mining lease.] [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012]
