Section 37A(viii) in The Rajasthan Minor Mineral Concession Rules, 1986
(viii)Separate short term permit under rule 63 shall be issued to the contractors of the various Works Departments of the State or Central Government/Autonomous bodies by the concerned Assistant Mining Engineer/Mining Engineer. The royalty and/or permit fee received by the Department from such works shall not be adjusted against the contract amount and the contractor shall not recover royalty and/or permit fee from such short term permit holders.
