Section 5 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
5. Amount of loan.
(1)The amount available for loans shall be limited to the budget provision in this regard in a particular year.(2)Loan shall not be granted for an amount less than Rs. 2,000/- and more than Rs. 2,00,000/- to any one applicant:Provided that no loan shall be granted to an applicant against whom dues of the department are outstanding:Provided further that no fresh loan shall granted to those whom loan had been granted earlier and who have not repaid the complete amount of loan together with interest:Provided also that the authority competent to grant loan may sanction loan for an amount less than the one applied for due the reasons to be recorded in writing.
