Section 17(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)On an application being made in this behalf and where such application is found complete in all respect, the competent authority shall renew the mining lease for a [period not exceeding 30 years] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012] and where the competent authority is satisfied that mines have been worked properly and that substantial investment in machinery and equipment have been made by the lessee, the competent authority may further grant subsequent renewals each for a period [up to [30] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]] years [subject to the condition that total period of the lease shall not exceed [90 years.] [Added by Rajasthan Gazette Extraordinary dated 21/02/1992]][Provided that the mining lease for mineral bajri shall not be renewed.] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012]Provided further that where the lease is so renewed the dead rent shall be revisable after every five years from the date of renewal according to the formula given under rule 18 (3) for revision of dead rent.Provided further that the competent authority while granting the renewal of mining lease [may reduce] [Substituted by Government Notification dated 12/07/2013] the area of the lease so that the area sanctioned to the lessee shall in no case exceed 10 sq. Kms. [***] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994][Provided also that where lessee applies for renewal after reducing the original area in more than one blocks, in such cases renewal of reduced area in more than one block may be allowed subject to condition that every block to be renewed shall not be less than the prescribed size.] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011]
