Section 26(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)A quarry licence shall be granted by the Mining Engineer/Assistant Mining Engineer in [Form No. 8 for a period which is not less than five years and also not more than fifteen years;] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012][Provided that the ending period of quarry license such granted shall be 31st of March.Provided further that the period of license of existing quarry licenses at the commencement of these rules, may also be suitably extended to a period which make their ending period to be 31st of March;] [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012]
