(3)The suitability of applicants for grant of mining lease or quarry licence shall be adjudged as per provisions of Clause - 11[18.Every holder of a lease/licence shall carry out mining operations for Marble in accordance with- Mining Plan/Mining Scheme as prescribed in Marble Development and Conservation Rules, 2002] [Substituted by G.S.R. 113; Notification No. F15(20)MinesiGr.I1/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.]
