Section 5(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)Where the letter of intent has been issued after determining premium through tender or auction under the Rajasthan Minor Mineral Concession Rules, 1986 notwithstanding anything contained in these rules, such application shall be considered as if received under these rules and shall be disposed off by the competent authority as per the provisions of [Rule 16 or Rule 17, as the case may be] [Substituted 'sub-rule (2), (3), and (4) of rule 16' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).]:Provided that such letter of intent holder shall deposit remaining amount of premium as per the conditions of notice inviting tender before execution of [lease deed or issuance of quarry licence, as the case may be.] [Substituted 'lease deed' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).]
