Section 15(1AA) in The Rajasthan Minor Mineral Concession Rules, 1986
(1AA)The Government may subject to the condition specified in rule 11(2) transfer whole area of the lease to a person on payment to the Government transfer premium [equal to existing dead rent.] [Substituted by Government Notification dated 18/12/2004]Provided that the lease has remained in force for at least two years from the date of grant.Provided further that such transfer shall not be made if there are any dues outstanding against the transferor or transferee.Provided further also that where the mortgagee is a State Institution or a Bank or a State Corporation, it shall not be necessary for the lessee to obtain the previous consent of the competent authority or previous sanction of the State Government. However lessee shall inform the competent authority about any mortgage in favour of any State Institution, Bank or State Corporation within a period of 3 months from the date of mortgage or assignment.]
