Section 37B in The Rajasthan Minor Mineral Concession Rules, 1986
37B. Mining Plan as a pre-requisite to the grant of mining lease, quarry licence or short term permit.
(1)[No quarry licence having area more than 1 hectare and mining lease shall be granted] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] unless there is a mining plan duly approved by the competent authority.(2)[***] [Deleted by Rajasthan Gazette Extraordinary dated 09/10/2012](3)[No quarry licence having area one hectare or less/short term permit] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] of an area up to one hectare shall be granted unless there is a simplified mining scheme duly approved by the competent authority.(4)For the renewal of any mining lease/quarry licence having an area more than one hectare the lessee/licensee shall submit a mining plan duly approved by the competent authority.(5)For renewal of a mining lease/quarry licence for an area up to one hectare, the lessee/licensee shall submit a simplified mining scheme duly approved by the competent authority.
