Section 4(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)A holder of a prospecting licence granted prior to commencement of these rules shall not have right of renewal but have preferential rights for obtaining a mining lease in respect of that mineral in that land, if the Government is satisfied that the licencee, -(i)has undertaken prospecting operations to establish mineral resources in such land;(ii)has not committed any breach of the terms and conditions of the prospecting licence;(iii)is otherwise a fit person for being granted the mining lease; and(iv)undertakes to pay premium amount equal to two and half times of the dead rent or as may be determined by the Government from time to time, which shall be payable every year in advance and shall not be adjusted against dead rent or royalty:Provided that premium amount shall stand revised automatically on enhancement of the dead rent of the lease and the lessee shall be liable to pay such enhanced premium.Provided further that all the applications pending for renewal of prospecting licence on the date of commencement of these rules shall be deemed to have been rejected. Applicant of such application may apply for mining lease within a period of three months from the date of commencement of these rules.
