Section 27(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)Every application for transfer of mining lease or quarry licence shall be submitted to Mining Engineer or Assistant Mining Engineer concerned along with,-(i)a non-refundable application fee of rupees twenty five thousand for mining lease or ten thousand for quarry licence, as the case may be;(ii)undertaking to pay one time premium on the basis of residual period of lease or licence as per sub-rule (9):Provided that lease or licence granted through tender or auction shall not require to submit such undertaking.(iii)a valid no dues certificate of transferor, transferee and their family members from the Mining Engineer or Assistant Mining Engineer concerned if they holds or has held any mineral concession, royalty collection contract or excess royalty collection contract in the State:Provided that in case the transferor and transferee is an association of person, a partnership firm or a private limited company, such certificate shall also be furnished by all the members of association of person, all the partners of the partnership firm or all the directors of the private limited company, as the case may be. No dues certificate is to be submitted by the company or undertaking in case of limited company or government undertaking, as the case may be.Provided further that no dues certificate shall not be required where, transferee has furnished an affidavit to the satisfaction of the Government, stating that he/she/it or his/her family member does not or did not hold any mineral concession or royalty collection contract or excess royalty collection contract in the State.Provided also that where any injunction has been issued by the competent court or authority staying the recovery of the dues, non-payment thereof shall not be treated as a disqualification for transfer of lease or licence.(iv)an affidavit giving particulars of mineral-wise areas already held under mining lease, prospecting licence or quarry licence by the transferor and transferee or with any person having joint interest or already granted but not executed or registered or applied but not granted;(v)an affidavit by the transferee stating that he shall be abide by all the terms, conditions and liabilities of lease or licence; and(vi)an affidavit by the transferor and transferee stating that the amount of transaction agreed between them for transfer of lease or licence in lieu of investment incurred by the transferor.
