Section 7 in Rajasthan Minor Mineral Concession Rules, 2017
7. Area of mining lease.
(1)The Government may notify different sizes of mining lease for different areas and minerals.(2)The minimum area of the mining lease shall be as specified in Schedule I:Provided that sizes mentioned in schedule I shall not apply for gap areas lying between two or more mining leases.(3)The area surrounded by two or more mining leases or by forest boundary or any other reserved land shall be treated as gap area and such gap area shall be granted as a mining lease by way of e-auction:Provided that where gap area is less than 0.5 hectare, such area shall be granted by way of e-auction among surrounding lessees and the same shall be added in the lease of successful bidder.Provided further that reserve price for e-auction of such area shall be recommended by a committee comprising of Superintending Mining Engineer, Mining Engineer or Assistant Mining Engineer concerned, Senior Geologist or Geologist and accounts personnel nominated by the Additional Director (Mines) concerned, which shall be got approved from next higher committee at Directorate comprising of Director, Additional Director (HQ) and Financial Advisor.Provided also that where gap area is owned by private person, registered consent deed of the khatedar shall have to be submitted by the successful bidder before grant of such gap area.(4)No person shall acquire in respect of any mineral, except bajri (river sand), one or more mining leases covering total area of more than 10 Sq. Kms.:Provided that if the Government is of the opinion that in the interest of the development of any mineral or industry, it is necessary so to do, it may, for reasons to be recorded in writing, increase the aforesaid area limits in respect of mining lease, in so far as it pertains to any particular mineral, or to any specified category of deposits of such mineral, or to any particular mineral located in any particular area.(5)For the purpose of determining the total area referred to in sub-rule(4)the area held under mining lease by a person as a member of a Cooperative Society, Company or other Corporation or a Hindu Undivided Family or a partner of a Firm shall be deducted from the area referred to in sub-rule (4) above so that the total area held by such person under mining lease, whether as such member or partner or individually may not in any case exceed the total area specified in sub-rule (4).(6)Applied area under mining lease shall be as far as possible rectangular in shape and the length ordinarily shall not exceed four times of its width.(7)Boundaries of the area covered by a mining lease shall run vertically downwards below the surface towards the center of the earth except where Government specifically provides.(8)No person shall acquire in respect of any mineral, any mining lease of any area which is not compact and contiguous i.e. close polygon:Provided that above provisions shall not be applicable for grant of mining leases of mineral bajri in river bed.
