Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3)(i) in Rajasthan Minor Mineral Concession Rules, 2017

(i)The licencee or his agent, contractor, assignee, transporter etc. shall pay in addition to the annual licence fee, royalty at departmental 'Naka' or to the royalty collection contractor, as the case may be, at the rate specified in the Schedule II;