Section 15(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)The lessee shall not without the previous consent in writing of the competent authority:-(a)Assign, sublet, mortgage or in any other manner transfer the mining lease or any right, title or interest therein, or(b)Enter into or make any arrangement, contract or understanding whereby the lessee will or may be directly or indirectly financed to a substantial extent by, or under which the lessee's operations or undertakings will or may be substantially controlled by any person or body of persons other than lessee.[***] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994][Provided that the lessee of masonary stone may, with the prior permission of concerned ME/AME and subject to such conditions as he may specify therein, allow any Government contractor to install and operate stone gitti crusher till the completion of construction work.Provided further that such permission shall be given by ME/AME after obtaining registered consent of the lessee and also on the condition that the crusher owner shall use masonary stone produced from the concerned lease area only.Provided also that wherever required, permission of Revenue and other Departments may also be taken before issuing such permission.] [Added by Rajasthan Gazette Extraordinary dated 27/05/2011]
