Section 21(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)If the grantee fails to comply with the provisions of sub-rule (1), (2) and (3) within stipulated time period, the competent authority shall revoke the sanction order and forfeit premium amount, security deposit and performance security deposited by the grantee:Provided that if the grantee fails to complete the formalities mentioned in sub-rule (1), (2) and (3) within stipulated time period and applies for time extension before revocation of the order of grant, the competent authority may allow such period subject to maximum of one year for completion of formalities and execution of the lease deed on payment of late fee at the rate of nine percent of annual dead rent for every month of delay or part thereof.Provided further that in case lease deed is not executed or registered deed is not submitted within specified period and grantee is not bonafidely responsible for the delay, and apply for extension of time, the competent authority may allow such period subject to maximum of one year for execution of the lease deed without payment of late fee.Provided also that where period of delay for execution of lease deed exceeds one year due to any reason and revocation order has not been issued, the Director may allow further period for completion of formalities and execution of the lease deed on an application submitted by the grantee with payment of late fee at the rate of fifteen percent of annual dead rent for every month of delay or part thereof.Provided also that where period of delay for execution of lease deed exceeds one year and grantee is not bonafidely responsible for the delay and revocation order has not been issued, the Director may allow further period for completion of formalities and execution of the lease deed on an application submitted by the grantee without payment of late fee.
