Section 9(1) in The Rajasthan Loans To Small Mining Lessees Rules, 1982
(1)Loans for an amount upto Rs. 5,0007-may sanctioned on personal security of two sureties having good reputation and undisputed title of the immovable property not less than Rs. 10,000/- worth:[Provided that in case of Scheduled Caste/Scheduled Tribes lessee, it will not be necessary for the sureties to have only immovable property:] [Added by notification dated 29-4-1983]
