Section 19(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)Where the grantee fails to comply with the provisions of sub-rule (1) above within a period of 45 days from the date of receipt of the order for grant or he fails to execute the lease within 3 months form the date of receipt of order for grant or fails to return the registered lease documents within a period of 2 months provided under sub-rule (3) the order granting the lease may be revoked and amount of security and dead rent deposited by him may be forfeited.[Provided that if the grantee completes the formalities mentioned in sub-rule (1) before issue of revocation order in sub-rule (4), the competent authority may allow for execution the agreement mentioned in sub-rule (2) subject to payment of late fee @ 9% of annual dead rent for every month of delay or part thereof.] [Substituted by Government Notification dated 28/01/2011]Provided [further] [Inserted by Rajasthan Gazette Extraordinary dated 12/08/1994] that where the authority competent to grant the lease is satisfied that there are sufficient reasons to believe that the grantee is not [responsible for the delay in the execution/registration of lease deed, he may permit the execution/registration and return of the lease deed] [Substituted by Rajasthan Gazette Extraordinary dated 24/03/2011] [before issue of revocation order in sub-rule (4).] [Substituted by Government Notification dated 28/01/2011][Provided also that if the grantee returns registered lease deed before issue of the revocation order under sub-rule (4), then sanction shall not be revoked, if the grantee pay the late fee @ 9% of annual dead rent for every delay of a month or part thereof within 15 days of submission.] [Substituted by Government Notification dated 28/01/2011]
