Section 4(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)The holder of such prospecting licence who has already made an application for the grant of a mining lease before commencement of these rules, shall not be required to submit a fresh application and his pending application shall be treated as an application made under this rule subject to payment of difference of application and premium amount as specified in sub-rule (2) within a period of two months from the commencement of these rules.
