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[Entire Act]
State of Rajasthan - Section
Section 2 in Procedure for Grant of Mining Lease of Marble found to occur within an Existing Lease of Major Mineral
2. The lessee f major mineral shall not acquire more than 4.50 hectares of area for mining of marble in the entire State;
Provided that if the lessee of major mineral has installed two or more gangsaws each having the main motor of a capacity of minimum 100 H.P. and capable of sawing marble block of 3m x 1.5m x 1.5m size or two or more automatic tiling plants each having main motors of capacity of minimum 150 H.P. with one horizontal and five vertical cutters or has taken effective steps to install such gangsaws or automatic tiling plants, he may be granted area upto limits specified below:| No. of gangsaws/automatic tiling plants | Maximum area that may be sanctioned formarble (in hectares) |
| Two | 6.75 |
| Three | 9 |
| Four or more | 11.25 |