Section 6(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)All cases covered under sub-rule (1) shall be protected subject to condition that mining lease shall be executed and registered within a period of one year from the date of commencement of these rules, failing which the right of such grantee shall be forfeited and in such cases, it would not be mandatory for the Government to issue any order in this regard.
