Section 4 in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
4. Procedure for Registration
(1) Every dealer shall get his place/places of business registered separately under these rules by submitting an application in Form No. 1 along with proof of deposit of 100/- [Rupees one hundred] non-refundable fee to the respective Mining Engineer or Assistant Mining Engineer, have jurisdiction over the place of business:Provided that if any person establishes mineral based Industry within the State and registered with Industries Department of the State, shall be exempted for submitting an application in Form No. 1 for registration and fee as prescribed above. He shall intimate the concerned Mining Engineer/Assistant Mining Engineer that he is already registered with Industries Department and submit attested copy of Certificate of such Registration within specified period, and Mines department shall enroll the person as a registered dealer on the basis of such Registration Certificate.(2)On receipt of an application or intimation under sub-rule (1), the Mining Engineer or Assistant Mining Engineer shall acknowledge the receipt of the application or. intimation on the same day and register the person as a dealer within three days from the date of receipt of the application/intimation and issue Registration certificate in Form No.2.(3)if the person is not registered within three days from the date of receipt of the application/intimation, he shall be deemed to be registered as a dealer after the period of three days from the date of submitting the application/intimation.(4)The Mining Engineer or Assistant Mining Engineer shall maintain a register in his office in Form No.3, wherein he shall make necessary entries about the dealer and it's registration. The units mentioned in proviso of sub-rule (I) of Rule 4 shall be entered in the register, as specified above.
