Section 3(3) in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)
(3)Where two or more applications referred to in Sub-clause (1) are received for the same plot from the eligible persons, the competent officer may grant mining lease/quarry licence to one of the applicants by the method of lottery :Provided that where the applicant selected for grant of mining lease or quarry licence fails to comply with the provisions of rule 19 or 28 of the Rajasthan Minor Mineral Concession Rules, 1986 as the case may be, the order of grant shall be revoked and lottery shall be drawn from amongst the remaining applications.
