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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 36 in General Rules and Directions for the Guidance of Contractors 36. - (a) All quarry fees, royalties, octroi dues and other similar charges shall be paid by the contractor, except where otherwise specially mentioned.
