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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1)(xv) in Rajasthan Minor Mineral Concession Rules, 2017

(xv)The lessee or licencee shall not win and disposed off any minor mineral not specified in the lease or licence unless it is included in the lease or licence or a separate lease or licence is obtained. In such case the dead rent shall be charged for the mineral whose dead rent is higher as specified in Schedule III and royalty shall be payable for each mineral separately. If lessee or licencee does not apply for inclusion of such mineral, lease or licence may be terminated and new lease or licence shall be granted through e-auction: