Section 18(22) in The Rajasthan Minor Mineral Concession Rules, 1986
(22)(a)As soon as the lease is determined the lessee shall deliver up the said premises and all mines (if any) dug therein in a proper and workable state (save in respect of any working as to which the Government might have sanctioned abandonment) to the Mining Engineer/Assistant Mining Engineer having jurisdiction over the area or to any person authorised by him;(b)The mineral left on expiry of lease period or on determination of lease or on surrender of lease shall be removed by the lessee with in [15 days] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] of the date of expiry or surrender or receipt of the order of determination of lease;[Provided that in case of mining lease of mineral bajri, the lessee shall not have any right to remove any stock of bajri after the expiry of lease period or receipt of the order of determination of lease;] [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012]Provided that if the mineral is not removed within the aforesaid period of [30] [Substituted by Rajasthan Gazette Extraordinary dated 29/08/1996] days the mineral shall belong to the State and the Mining Engineer/Assistant Mining Engineer of the area may dispose it of either by public auction, by beat of drum or by direct sale at the rate prevalent in the adjacent area;(c)[ If on expiry or earlier determination of lease or after the date from which any surrender of a part or parts of the said lease under the provisions contained in clause (18) of this rule become effective, there remain in or upon the said land or the surrendered part or parts thereof, as the case may be, any engine, machinery, plant, structures, railways or other works, erections and conveniences or other property which are not required by the lessee in connection with his/their operations in those parts of the said lands, they shall become the property of the Government and may be sold or disposed of after a period of three months from the date of expiry or surrender of part or whole of the lease in such manner as the Government may deem fit without liability to pay any compensation;] [Added by Rajasthan Gazette Extraordinary dated 29/08/1996]
