Section 52(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)For removal of overburden, ordinary earth or murram accumulated in mining area, -(i)the Mining Engineer or Assistant Mining Engineer concerned may grant permit to a person for dispatch of over burden or ordinary earth or murram lying inside or outside any lease area or quarry licence area on payment of special permit fee to be computed at the rate of rupees ten per ton or as may be revised from time to time which shall be in addition of the royalty, contribution to the District Mineral Foundation Trust fund as per rates specified in the District Mineral Foundation Trust Rules, 2016, as amended from time to time. Such permit shall be granted for a maximum period of six month for the quantity as desired by the applicant. Royalty, so deposited, shall not be adjusted against the dead rent or annual licence fee payable by the lessee or licencee:Provided that where overburden, ordinary earth or murram is lying within the lease or licence area, permit may be granted to the lessee or licencee or to the person submitting consent of lessee or licencee.Provided further that mineral so dispatched shall be accompanied with valid rawanna;(ii)every application for permit shall be accompanied by a sketch map showing approximate location of such dump, quantity applied for and the period required for dispatch:Provided that the Mining Engineer or Assistant Mining Engineer concerned after inspection, verifying quantum of dump and mineralogical examination, if required, may grant permit, after depositing royalty and other charges in advance.(iii)the permit holder shall not dispatch minerals in excess of the quantity mentioned in the permit:Provided that if permit holder has excavated and dispatched mineral to the extent of ten percent over and above the quantity specified in the permit, only single time royalty and quantity more than ten percent but upto twenty five percent, two times of royalty on entire quantity over and above specified in the permit shall be recovered and any quantity more than twenty five percent, entire quantity over and above specified in the permit shall be treated as unauthorized excavation and permit holder shall be liable to pay cost of such excess mineral which shall be computed as ten times of the royalty payable at the prevalent rate.(iv)the Mining Engineer or Assistant Mining Engineer concerned may refuse to grant a permit with reasons to be recorded in writing and communicated to the applicant; and(v)the permit holder shall be responsible for submission of record within fifteen days of the expiry of permit.
