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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Rajasthan - Subsection

Section 37A(vii) in The Rajasthan Minor Mineral Concession Rules, 1986

(vii)In case the mineral specified in the contract is used by the State Government Departments themselves under a valid short term permit granted by concerned Assistant Mining Engineer/Mining Engineer, the contractor shall not charge any royalty from such permit holders, if the mineral is excavated from lands other than working pits of a lessee or licensee.