Section 84 in Rajasthan Minor Mineral Concession Rules, 2017
84. Reservation of area by the Government.
(1)Where prospecting of any mineral is to be undertaken by the State or Central Government or State or Central Government Company or Corporation owned or controlled by it, the State Government shall issue a notification giving details of the area and the period for which such operations are to be undertaken. The notification shall be uploaded on departmental web portal. The period of such reservation shall be upto three years. The prospecting agency shall intimate the complete results of prospecting operations to State Government within the period of three months after the expiry of the period specified in the notification.(2)A separate control register for area reserved under sub-rule (1) shall be maintained at the Directorate in Form -32 and progress of prospecting operations of every area so reserved shall be monitored on half yearly basis.(3)In case of area reserved for undertaking prospecting operations by the State or Central Government or Company or Corporation owned or controlled by it, the notification so issued shall lapse at the expiry of the period and the area shall be treated as free.(4)In case of area reserved for undertaking prospecting operations by the Central or State Government, after expiry of period of the notification, the period may be further extended upto two years.(5)If after prospecting operations, mineral evidence has been established, the prospecting agency mentioned in sub-rule (1) may make an application for grant of mining lease.(6)Notwithstanding anything contained in these rules, the State Government may grant mining lease to the State or Central Government Company or Corporation owned or controlled by it, subject to payment of such additional amount as may be specified by the Government.
