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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(16) in Rajasthan Minor Mineral Concession Rules, 2017

(16)The financial assurance shall be submitted prior to execution of the lease deed or sanction of licence to the Mining Engineer or Assistant Mining Engineer concerned. Where, lessee or licencee has not submitted financial assurance, the same shall be submitted within three months from the date of commencement of these rules with a penalty of rupees five thousand.