Section 28(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)Every quarry licence shall be subject to the following additional conditions, -(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;(ii)The licencee shall pay annual licence fee in advance to the Government on or before 1st day of April. If the annual licence fee is not paid on the due date, the same shall be recoverable along with a penalty equivalent to ten percent of the annual licence fee upto a period of three months from the due date of payment. Failing which licence may be terminated after giving a thirty day's notice;(iii)The licencee shall deposit a sum equal to one fourth of the annual licence fee as security deposit and the annual licence fee as performance security for the due observance of the terms and conditions of the licence. The existing licencee shall also have to deposit a sum equal to annual licence fee as performance security to the Mining Engineer or Assistant Mining Engineer concerned within six months from the date of commencement of these rules;(iv)The licencee shall pay such amount per year or part thereof to the Government for removal of dump from the quarry at such rate and at such time as may be fixed by the Government;(v)The licencee shall have the liberty at all times during the period of the licence in respect of the plot or land for which licence is sanctioned to enter upon the area and to mine, bore, dig, drill, win, work, stock, dress, process, convert, carry away and dispose of the said mineral or to install, erect, maintain, construct and use cutting, processing unit or stock;(vi)The licencee shall confine workings within the limits of the plot or area allotted to him. In case the licencee is found working outside the boundary of his allotted plot or area, the licence may be cancelled by the Mining Engineer or Assistant Mining Engineer concerned:Provided that no such action shall be taken against the licencee without giving him an opportunity of being heard by giving a thirty day's notice.(vii)The licencee shall take all necessary measures to ensure health and safety of labours employed in the quarry and shall comply with all the provisions of law time being in force;(viii)The licencee shall maintain and keep ready for inspection, daily attendance register of labours employed in the quarry, in the performa as prescribed in the Mines Rules, 1955. The licencee shall also furnish a list of labours, along with their addresses, employed by him in the preceding quarter to the Mining Engineer or Assistant Mining Engineer concerned and district level officer of the Labour Department, Government of Rajasthan within seven days from the end of each quarter;(ix)The Mining Engineer or Assistant Mining Engineer concerned may issue directions in respect of mining methods, removal and disposal of over burden, stacking of minerals, payment of royalties and other connected matters; and(x)If the licencee commits breach of any terms of the licence or any provision of the rules or fails to comply with the directions given by the Mining Engineer or Assistant Mining Engineer concerned within the period specified by him, the Mining Engineer or Assistant Mining Engineer concerned may after giving thirty day's notice to remedy the breach or to comply the directions, may impose penalty upto rupees ten thousand or may cancel the licence after obtaining prior approval from Superintending Mining Engineer concerned and forfeit the security deposits and licence fee:Provided that decision of termination of licence on breaches other than dues shall be taken by the Director on the recommendation of a committee comprising Additional Director Mines (HQ), Deputy Legal Remembrance and Superintending Mining Engineer (HQ), concerned.Provided further that decision of termination of licence shall be taken only if the licencee has failed to remedy the breach, after serving of a thirty days' notice.
