Section 18B in The Rajasthan Minor Mineral Concession Rules, 1986
18B. Reviving of leases.
(1)Where a lessee is unable to commence the mining operations within a period of two years from the date of registration of the mining lease or discontinues mining operations for a period exceeding two years for reasons beyond his control, he may submit an application to the Mining Engineer/Assistant Mining Engineer explaining reasons for the same at-least within six months from the date of its lapse.Provided that the lease shall not be revived under this provision for more than twice during the entire period of lease.(2)Every application under sub rule (1) shall be accompanied by a fee of Rs. [10000/-] [Substituted by Government Notification dated 18/12/2004].(3)The application made under sub rule (1), shall be decided by the Government on its merits.]]
