Section 27(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The competent authority shall dispose off the application for transfer of mining lease or licence within a period of three months from the date of its receipt:Provided that where application is not disposed off within time limits, the application shall be disposed by next higher authority.Provided further that transfer of mining lease or quarry licence shall not be considered as a matter of right and the competent authority may refuse such transfer for the reasons to be recorded in writing and same shall be communicated to the lessee.Provided also that where transfer application for mining lease or quarry licence is not complete in all material particulars or is not accompanied by the required documents or any additional information or documents as specified by the Government, a thirty days notice shall be given by the competent authority requiring the applicant to complete the application or provide documents, as the case may be, failing which the transfer application shall be rejected with forfeiture of application fee by the competent authority.
