Section 10(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)The Period of quarry licence may be extended upto the period for which the quarry remained close (dies-non) due to any court order:Provided that where licence remains closed due to any fault on the part of the licencee or where part of licence was only closed, the period shall not be extended and annual licence fee shall be chargeable for such period.
