Section 37G(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)In case of existing mining lease/quarry licence/short term permit which are having area more than one hectare granted before the commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012, without an approved mining plan, the holder of such mining lease/quarry licence/short term permit shall submit a mining plan along with a nonrefundable fee of Rs. 2,000/- within a period of one year from the date of commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012, to the competent authority for its approval.
