Section 29(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)The licensee shall have the liberty at all times during the period of the licence in respect of the plot/land for which licence is sanctioned to enter upon the area and to mine, bore, dig, drill, win work, stock, dress, process, convert, carry away and dispose of the said mineral subject to the following conditions:-(a)The licensee or his agent, contractor assignee, transporter etc. shall pay royalty on the quantity of the said mineral despatched from the said quarry at the rate specified in the Schedule-I to the Government or any royalty collection contractor appointed by the Government in this behalf.(b)The licensee shall pay annual licence fee in advance to the Government on or before such date as specified by Mining Engineer/Assistant Mining Engineer. If the licence fee is not paid on the due date, the same shall be recoverable along with a penalty equivalent to 10% of the licence fee [up to a period of 3 months from the due date of payment. Failing which licence may be terminated after giving a 15 days notice.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011](bb)[ the licensee shall pay contribution to the District Mineral Foundation Trust (FMFT) in respect of any mineral removed/consumed by him as per the rates specified in the District Mineral Foundation Trust Rules, 2016, as amended from time to time.] [Inserted by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).](c)The licensee shall deposit a sum equal to 25% of the annual licence fee as security for the observance of the terms and conditions of the licence.(d)The licensee shall pay such amount per year or part thereof to the Government for removal of dump from the quarry at such rate and at such time as may be fixed by Government from time to time.(dd)[ The licencee shall give notice of commencement of any mining operation to the authorities as per section 16 of the Mines Act, 1952 and also to the Mining Engineer/Assistant Mining Engineer concerned at least one month before the commencement of any mining operation;] [Inserted by Rajasthan Gazette Extraordinary dated 16/05/2016](e)The licensee shall start work in the quarry within [two months] [Substituted by Rajasthan Gazette Extraordinary dated 16/05/2016] of the grant of licence and shall thereafter continue to work effectively in a proper skillful and workman like manner, both as regards conservation of mineral and as regards removal of all valuable minerals from within the mines.(f)The licensee shall maintain and at all times keep in repair boundary pillars at the corners of the quarry according to the demarcation approved by the Mining Engineer/Assistant Mining Engineer.(g)The licensee shall abide by the instructions of the Mining Engineer/Assistant Mining Engineer regarding the working of the quarry, removal of waste, drainage and other matter connected with the systematic development and working of the quarry.(h)The licensee shall make reasonable satisfaction and pay such compensation as may be assessed by lawful authority in accordance with the law or rules or order in force on the subject for all damages, injuries or disturbances which may be done by him and shall indemnify and keep indemnified fully and completely the Government against all such damage, injury or disturbances and all costs and expenses in connection therewith; and(i)The licensee shall without any delay report to the Director, Mining Engineer/Assistant Mining Engineer any accident which may occur at or in the said premises and also the discovery on or within any of the lands or mines demised by the licence of any mineral not specified in the licence.
