Section 3G in The Rajasthan Minor Mineral Concession Rules, 1986
3G. Grant or renewal of prospecting licence on the death of the applicant.
(1)Where an applicant of the grant or renewal of a prospecting licence dies before the disposal of application, the application for the grant or renewal of a prospecting licence shall be deemed to have been made by his legal heirs.(2)In the case of an applicant in respect of whom an order, granting/renewing a prospecting licence, is passed but who dies before the deed, referred to in subrule (1) of rule 3-J, is executed, the order shall be deemed to have been passed in the name of the legal heir of the deceased applicant.
