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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)On receipt of application, the Mining Engineer or Assistant Mining Engineer concerned may grant short term permit after obtaining consents or approvals if required under any laws and on payment of permit fees, payable separately for each mineral, at the following rates: -
S.No. Quantity of mineral Permit fee (in Rs.)
1 2 3
1. Upto ten tonnes Twenty
2. Exceeding ten tonnes and upto twenty tonnes Fifty
3. Exceeding twenty tonnes and upto fifty tonnes Hundred
4. Exceeding fifty tonnes and upto hundred tonnes One hundred and twenty five
5. Exceeding hundred tonnes Rupees one hundred and fifty + rupees fifty forevery additional hundred tonnes or part thereof