Section 63(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)Period for which a short term permit may be granted shall not exceed four months.Provided that in case of Works Department of the Government, short term permits may be granted for a period longer than four months depending upon the period of work contracts.Provided further that the period of short term permit shall be deemed to have been extended by 25% of the original period of short term permit if the permit holder fails to excavate and remove the quantity stipulated in the short term permit within the period originally sanctioned.Provided further also that if a permit holder has excavated and carried mineral to the extent of 10% over and above the quantity specified in the permit within the stipulated time of the permit, only single royalty [and more than 10% but up to 25% over and above the quantity specified in the permit, two times royalty] [Inserted by Rajasthan Gazette Extraordinary dated 31/03/2011] will be charged from the permit holder. The permit holder shall be responsible for submission of his record within 15 days of the expiry of permit. However, if the permit holder excavated and carried a quantity more than 25% of the quantity sanctioned in the permit, entire quantity excavated and removed over and above the quantity sanctioned in the permit shall be treated as unauthorised excavation and permit holder shall be liable to pay the cost of such excess material.Provided also that any excess quantity of mineral carried away by the permit holder after the expiry of time limit specified in the permit or any quantity of mineral removed after the extended period of short term permit under first provision to this sub-rule 7 shall be treated as unauthorised excavation.
