Section 17A(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)Notwithstanding anything contained in these rules, mining lease or quarry licence in khatedari land shall be granted to khatedar concerned subject to payment of premium amount equivalent to five times of the annual dead rent or licence fee respectively. The premium amount shall not be adjusted against annual dead rent or licence fee, as the case may be.
