Section 18A(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Where a lessee is unable to commence the mining operation within a period of two years from the date of registration of the lease, or discontinues mining operations for period exceeding two years for reasons beyond his control, he may submit an application to Mining Engineer/Assistant Mining Engineer explaining reasons of the same at least three months before expiry of such period.
