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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(b) in The Rajasthan Minor Mineral Concession Rules, 1986

(b)The licensee shall pay annual licence fee in advance to the Government on or before such date as specified by Mining Engineer/Assistant Mining Engineer. If the licence fee is not paid on the due date, the same shall be recoverable along with a penalty equivalent to 10% of the licence fee [up to a period of 3 months from the due date of payment. Failing which licence may be terminated after giving a 15 days notice.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]
(bb)[ the licensee shall pay contribution to the District Mineral Foundation Trust (FMFT) in respect of any mineral removed/consumed by him as per the rates specified in the District Mineral Foundation Trust Rules, 2016, as amended from time to time.] [Inserted by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).]