Section 63(2) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(2)In granting or refusing a license or its renewal under these rules the licensing authority, shall take into consideration the following :-(i)the location of the area ;(ii)the number of license holders already operating in the vicinity of the area ;(iii)availability of the mineral to be stocked and sold ;(iv)general demand or market for the mineral; and(v)any other matter as may be considered necessary from time to time
