Section 21A(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)In case the occurrence of major mineral is discovered while working for minor mineral, the right to excavate such major mineral shall vest with the original major mineral lessee and the minor mineral lease holder shall not have any claim on the major mineral.] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]Chapter - III Grant of Quarry Licence
