Section 4 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
4. Persons who shall be eligible for grant of loan.
- the persons holding a mining lease under Mineral Concession Rules, 1960 or a mining lease or a rent-cum royalty lease under the Rajasthan Minor Mineral Concession Rules, 1977 shall be eligible for the grant of loan:Provided that persons who pay more than Rs. 25,000/- per annum as dead-rent or rent from one or more leases or rent-cum royalty leases, shall not be eligible:Provided also that from amongst the applicants for loan, preference shall be given to the applicants belonging to Scheduled Castes and Scheduled Tribes.
