Section 19(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)The lease dead shall be executed within 3 months from [the date of receipt of order of grant] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994] and the competent authority shall sign the agreement on behalf of Governor of Rajasthan as required under Article 299 of the Constitution of India.
