Section 37J(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)The lessee/licensee/short term permit holder shall have to submit the financial assurance to competent authority, before issue of sanction. In case of existing mining lease/quarry licence/short term permit, the lessee/licensee/short term permit holder shall submit the financial assurance within three months of date of commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012.
