Section 18B(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Where a lessee is unable to commence the mining operations within a period of two years from the date of registration of the mining lease or discontinues mining operations for a period exceeding two years for reasons beyond his control, he may submit an application to the Mining Engineer/Assistant Mining Engineer explaining reasons for the same at-least within six months from the date of its lapse.Provided that the lease shall not be revived under this provision for more than twice during the entire period of lease.
