Section 21(5) in Rajasthan Minor Mineral Concession Rules, 2017
(5)Notwithstanding anything contained in sub-rule (4), where the execution or registration of lease deed could not be completed due to any reason which is not on account of bonafide lapse of the grantee, sanction may be revoked by the competent authority after taking prior approval of the Director and in such case any amount of dead rent, minimum guaranteed premium, performance security and security deposited by grantee shall be refunded.
