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State of Rajasthan - Section

Section 16 in Fee Rules Notification, 2009

16. Collection of fee in respect of Private Investment Project.

- The fee levied under the provisions of sub-rule (3) of Rule 3 shall be collected by the Concessionaire till its agreement is in force.
(2)On and from the date of expiry of the agreement specified under sub-rule (3) of Rule 3, the fee levied shall be collected by the State Government or the executing authority, as the case may be.