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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(xxi) in The Rajasthan Minor Mineral Concession Rules, 1986

(xxi)[ "Royalty Collection Contract" means a contract for specified mineral(s) given to collect royalty with or without permit fees, as the case may be and also to collect other charges as may be specified in the contract, on behalf of the Government from the holder of quarry licensees and from the area specified in the contract where under the contractor shall pay a fixed amount annually to the Government as per terms of the contract;] [Substituted by Rajasthan Gazette Extraordinary dated 02/11/2012]