Section 13(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)The reserve price for determination of premium amount shall be, -(i)in case of mining lease, twenty percent of royalty payable additionally for every dispatch over and above the rates specified in Schedule II or as may be determined by the Government, from time to time; and(ii)in case of quarry licence, an amount equal to the annual licence fee of the area under auction payable every year or as may be determined by the Government, from time to time.
