Section 19(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)[ Notwithstanding anything contained in sub-rule (4), where the execution/registration of lease deed could not be performed due to objection raised by District Collector or other authorities with no fault of the grantee, sanction issued may be revoked by the competent authority after taking approval of Director. In such case [security deposit, performance guarantee, advance installment of dead rent and application fee deposited] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012] by grantee shall be refunded.] [Added by Rajasthan Gazette Extraordinary dated 12/08/1994]
