Section 26 in The Rajasthan Minor Mineral Concession Rules, 1986
26. Procedure for grant and renewal of quarry licence.
(1)A quarry licence shall be granted by the Mining Engineer/Assistant Mining Engineer in [Form No. 8 for a period which is not less than five years and also not more than fifteen years;] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012][Provided that the ending period of quarry license such granted shall be 31st of March.Provided further that the period of license of existing quarry licenses at the commencement of these rules, may also be suitably extended to a period which make their ending period to be 31st of March;] [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012](2)[ A quarry licence may be renewed on submission of application to the Mining Engineer/Assistant Mining Engineer along with Form No 1-K, for a period of 10 years.(3)Where the competent authority is satisfied that the quarry has been worked properly, subsequent renewal may also be granted to the licensee.Provided that the maximum period including the period of original grant and subsequent renewals of a quarry licence shall not exceed 90 years.(4)The renewal application shall be accompanied by:(a)a fee of Rs. [10000/-] in the form of DD/Challan, for Marble;(b)a fee of Rs. [10000/-] [Substituted by Rajasthan Gazette Extra Ordinary dated 05/08/2014] in the form of DD/Challan, for Sandstone, if area of Sandstone quarry is 4 hectare and above and Rs. [2000/-] [Substituted by Rajasthan Gazette Extra Ordinary dated 05/08/2014] for Sandstone, if area of Sandstone quarry is less than 4 hectares;(c)a fee of Rs. [2000/-] [Substituted by Rajasthan Gazette Extra Ordinary dated 05/08/2014] in the form of DD/Challan, for other minerals;(d)licence fee applicable at the time of application for one year; and(e)original licence of quarry.(5)An application for renewal of quarry licence shall be submitted at least 30 days before the expiry of licence period.Provided that in case the renewal application is not submitted 30 days before the expiry of licence period, the licensee may submit the application for renewal within a period of three months after expiry of licence period along with a late fee @ 10% of the licence fee for delay of each period of one month or part thereof.(6)In case renewal application is not submitted even after three months of expiry of licence period, licence may be terminated.(7)In case licensee submits renewal application after issue of notice under sub-rule(6)but before termination of licence, licence may be renewed, subject to an additional late fee of 15% of the annual licence fee for delay of each period of one month or part thereof after the expiry of three months of licence period till the date of application.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]
