Section 53(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)Every application made under sub-rule (3) shall be accompanied by, -(i)a non refundable application fee of rupees two thousand;(ii)a scanned copy of khasra map and revenue record showing location of area applied for permit from where brick earth will be excavated duly verified by the Patwari concerned;(iii)a scanned copy of khasra map and revenue record showing existing or proposed location of brick kiln;(iv)a scanned copy of an affidavit of the applicant that no dues of the department are outstanding against him or any member of his family and also against a firm or company to which he/she is or was a partner or director;(v)a scanned copy of notarised consent from the land owner where land is not owned by the applicant for excavation of brick earth;(vi)a scanned copy of an affidavit of the applicant that he shall get land conversion from the Revenue Department for making brick kiln;(vii)a scanned copy of agreement between applicant and brick kiln owner, in case brick kiln is not owned by the applicant;(viii)annual permit fees of rupees fifteen thousand; and(ix)security deposit of rupees fifteen thousand in the form of fixed deposit receipt of any nationalized or scheduled bank or national saving certificates or any other form of securities which may be notified by the Government and duly pledged in favour of the Mining Engineer or Assistant Mining Engineer concerned.
