Section 4(7) in The Rajasthan Minor Mineral Concession Rules, 1986
(7)Unless otherwise notified by the Mining Engineer/Assistant Mining Engineer no mining lease shall be granted in the area in which quarry licences are in the process of grant for a particular mineral. [The process of grant of quarry licences shall be deemed to have started from the date of entry made in the register of mining lease mentioned in rule 10(2).] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]
