Section 3F in The Rajasthan Minor Mineral Concession Rules, 1986
3F. Refusal to grant prospecting licence.
- The competent authority may refuse to grant any application for prospecting licence after giving an opportunity of being heard on the following reasons:(i)If the applied area has already been held and worked under prospecting licence/mining lease;(ii)If the applied area has already been prospected by any agency and mineral existence has already been proved therein;(iii)Where the application for the grant of prospecting licence and application for the grant of mining lease in respect of the same area are received on the same date or on different dates within a period of thirty days, the application for the grant of mining lease shall, if the area was previously held and worked under a mining lease or prospecting licence or existence of mineral has been proved otherwise, be given the priority over the application for the grant of prospecting licence.
