Section 38(1A) in The Rajasthan Minor Mineral Concession Rules, 1986
(1A)[ Notwithstanding anything contained in sub-rule (1) an assessment of royalty covered under the "Scheme of Self Assessment" approved from time to time by the Government shall be deemed completed without being called for the records of the assessee and without being passed of a formal assessment order by the assessing authority on the basis of the returns filed, statements submitted and amount of royalty or other sum(s) deposited.] [Inserted by Rajasthan Gazette Extraordinary dated 12/08/1994]
