Section 84(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)Where prospecting of any mineral is to be undertaken by the State or Central Government or State or Central Government Company or Corporation owned or controlled by it, the State Government shall issue a notification giving details of the area and the period for which such operations are to be undertaken. The notification shall be uploaded on departmental web portal. The period of such reservation shall be upto three years. The prospecting agency shall intimate the complete results of prospecting operations to State Government within the period of three months after the expiry of the period specified in the notification.
