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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1)(xiv) in Rajasthan Minor Mineral Concession Rules, 2017

(xiv)The lessee or licencee shall report to the Mining Engineer or Assistant Mining Engineer concerned the discovery of any mineral not specified in the lease or licence within thirty days of such discovery. If lessee or licencee does not apply for inclusion of such mineral, lease or licence may be terminated and new lease or licence shall be granted through e-auction.