Section 21A in The Rajasthan Minor Mineral Concession Rules, 1986
21A. [ Grant of minor mineral lease within the existing major mineral lease. [Added by Rajasthan Gazette Extraordinary dated 12/07/2013]
(1)On discovery of Minor mineral within an existing Major mineral lease mining lease of Minor mineral within the Major mineral lease may be granted if it is possible to excavate minor mineral separately without affecting the mining of major mineral.(2)The lessee of major mineral may be considered for grant of two mining leases of the size prescribed for that minor mineral on the condition that he/she give a no objection certificate to the Government for allotment of rest area of minor mineral as per the provisions of these rules:Provided that in case of mineral marble the maximum limit of area for grant of mining lease shall be as per provisions of sub-rule (1) of rule 21.Provided further that if the major mineral lessee does not give his no objection certificate or does not apply for mining leases of minor mineral after the service of one month notice by Mining Engineer/Assistant Mining Engineer concerned the area shall be allotted to other persons, as per the provisions of these rules.(3)The lessee of major mineral shall be liable to pay separate dead rent and royalty in respect of the lease of minor mineral sanctioned to him within the existing lease of major mineral as per Schedules appended to these rules.(4)Transfer of mining lease for minor mineral sanctioned to a lessee of a major mineral shall not be permitted. In case the lessee does not want to operate the lease of minor mineral, it may be surrendered to the government and the area so surrendered may be granted as per the provisions of these rules.(5)In case the occurrence of major mineral is discovered while working for minor mineral, the right to excavate such major mineral shall vest with the original major mineral lessee and the minor mineral lease holder shall not have any claim on the major mineral.] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]Chapter - III Grant of Quarry Licence
