Section 37H(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)The scheme of mining shall be submitted to the concerned authority at least 120 days before the expiry of the five years' period, for which it was approved on the last occasion:Provided that the mining operations by the lessee/licensee/short term permit holder shall not be carried out or allowed to be carried out till the approval of scheme of mining, if the same is not submitted for approval within aforesaid time.
