Section 51(9)(iv) in Rajasthan Minor Mineral Concession Rules, 2017

[Cites 0, Cited by 0] [Section 51(9)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(9)(iv) in Rajasthan Minor Mineral Concession Rules, 2017

(iv)apply for royalty deduction from running bills to the Mining Engineer or Assistant Mining Engineer concerned along with bill of quantity or G-schedule and a self-certified undertaking stating that the entire quantity of mineral used shall be royalty paid. In such case, no assessment shall be required by the department and the deduction of royalty shall be done from the running bill by the works department concerned in following manner: -

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 51(9)(iv) in Rajasthan Minor Mineral Concession Rules, 2017