Section 18(8) in The Rajasthan Minor Mineral Concession Rules, 1986
(8)The lessee shall commence mining operations within, [six] [Inserted by Rajasthan Gazette Extra Ordinary dated 16/05/2016] months from the date of execution of the lease and thereafter carry on such operations effectively in a manner which will ensure safety of laborers, conservation of mineral, removal of sufficient over burden, careful storage, removal and drainage of waste and removal of all valuable minerals from the mines in accordance with lease;
