Section 37J(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)Within thirty days of the receipt of notice referred to in sub-rule (5), if no satisfactory reply has been received in writing from the lessee/licensee/short term permit holder, the Mining Engineer/Assistant Mining Engineer concerned shall pass an order for forfeiting the financial assurance amount along with the interest accrued thereon.
