Section 53(8) in Rajasthan Minor Mineral Concession Rules, 2017
(8)Every brick earth permit shall have following conditions, namely: -(i)The permit holder shall deposit annual permit fees in advance every year;(ii)Before excavation of brick earth from permit area, the permit holder shall remove top soil upto depth of one foot and store it separately for reclamation of the land after excavation of brick earth;(iii)Next permit shall only be issued after verification of reclamation of stored top soil;(iv)The permit holder shall transport such brick earth only to that brick kiln for which permit has been issued;(v)Royalty alongwith contribution to the District Mineral Foundation Trust fund shall be collected at check post or naka from vehicles carrying finished (pakki) bricks. Weight of brick earth shall be calculated as per the provisions of sub-rule (2);(vi)The owner of every brick kiln shall obtain a separate permit for each brick kiln. Brick earth excavated under the permit issued for one brick kiln shall not be used for another brick kiln;(vii)Where the quality of brick earth in area granted under permit is not suitable for making bricks or mineral is exhausted, in such case surrender of permit may be accepted by the Mining Engineer or Assistant Mining Engineer concerned if there are no dues against permit holder;(viii)The permit holder shall have the liberty at all times during the period of the permit in respect of the land for which permit is granted to enter upon the area and to mine, bore, dig, drill, win work, stock, dress, process, convert, carry away and dispose of the said mineral;(ix)The permit holder shall confine his working within the limits of the permit area and upto depth of two meters from the surface;(x)The permit holder shall not obstruct approach to the adjoining leases, licences or permits. In case of any dispute about the approach road, directions of the Mining Engineer or Assistant Mining Engineer concerned shall be final and binding;(xi)The permit may be cancelled by the Mining Engineer or Assistant Mining Engineer concerned if holder of a permit commits any breach of terms and conditions of the permit after giving a fifteen day notice with forfeiture of the security deposit:Provided that if the permit holder contravenes any term and condition of the permit and after receiving a fifteen day notice, complies the breaches after notice period but before cancellation of the permit, then ten percent of security deposit for every breach shall be forfeited; and(xii)Transfer of permit shall not be allowed.
