Section 5(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)Every application made under sub rule (1) and (2) above shall be accompanied by:(a)[a fee of Rs. [10000/-] [Substituted by Government Notification dated 18/12/2004] for marble, sandstone & Granite and Rs. [5000/-] [Substituted by Rajasthan Gazette Extra Ordinary dated 05/08/2014] for other minerals [which shall not be refunded except in case where process of allotment is cancelled by the order of the court or any authority;] [Substituted by Rajasthan Gazette Extra Ordinary dated 14/02/2013]](b)a plan of the area together with description report connecting one of the corner pillars with a fixed reference [point in the vicinity. However plan of the area is not required for applications submitted in FORM NO. 1-G, FORM NO. 1-I or FORM NO. 1-L] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012];(c)(i)an attested copy of no dues certificate from the Mining Engineer/Assistant Mining Engineer concerned if the applicants holds or has held any mineral concession.[Provided that it shall not be necessary for a public sector company/public undertaking to produce no dues certificate but in case the applicant is a partnership firm or a private limited Company, such certificate shall be furnished by all partner of the partnership firm or all members of the private limited company, as the case may be.] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]Provided further that a properly sworn affidavit stating that no dues are outstanding shall suffice subject to the condition that the certificate required as above is furnished within [thirty] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] days of the date of application failing which the application shall become invalid.Provided further also that where any injunction has been issued by the Court or any other competent authority staying recovery of any dues, the non-payment thereof shall not be treated as a disqualification for the purpose of granting or renewing the lease;Provided further also that no dues certificate shall not be required where a person has furnished an affidavit to the satisfaction of the State Government, stating that he does not or did not hold a mining lease or any other type of mineral concession;(ii)An affidavit stating that no dues of the Department are outstanding against any member of his family;(d)in case the applicant belongs to Schedule Caste/Schedule Tribe a certificate of being a member of Schedule Caste/Schedule Tribe from the officer not below the rank of Tehsildar, or Vikas Adhikari and affidavit of being a manual worker working in mines duly sworn and admitted before a notary public or oath commissioner.(e)[ an affidavit giving particulars of mineral-wise areas already held under mining lease by the applicant or with any person having joint interest or already granted but not yet executed/registered or already applied but not yet granted] [Added by Rajasthan Gazette Extraordinary dated 12/08/1994]
