Section 6(2) in The Rajasthan Loans To Small Mining Lessees Rules, 1982
(2)Every application for grant of loan shall be accompanied by-(i)A no dues certificate from the Asstt. Mining Engineer/Mining Engineer in whose jurisdiction the applicant holds mining lease or rent-cum-royalty lease.(ii)An affidavit that he was not granted loan under these rules earlier or that the loan granted earlier has been fully repaid with interest and other dues.(iii)An affidavit that the property which is offered as security as per Rule 9 belongs to him and is not subject to any encumbrance or charge or any interest of claim by way of inheritance or gift and that the present market value of this property is not less than the amount of security as per Rule 9.(iv)Detailed specifications and price of machinery/equipment/tools/plant/appliance together with the quotations obtained by him for its purchase.(v)detailed drawings and cost estimates of building/godown and other works in case the loan is required for construction thereof.(vi)Map of the mines (including plan, longitudinal and cross sections) and calculations for the overburden removal, in case the loan is required for the purpose of removal of overburden.(vii)A declaration regarding the period within which the loan amount shall be utilised.
