Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(5) in Rajasthan Road Development Rules, 2002

(5)It shall be the responsibility of the person/entrepreneur referred in sub rule (a) of this rule, to strictly ensure that the prescribed fee is fully collected and proper receipt slips are issued.