Section 17A(8) in Rajasthan Minor Mineral Concession Rules, 2017
(8)Except otherwise provided in this rule, the provisions of Rule 16 or Rule 17, as the case may be, shall apply mutatis mutandis to the grant of mining lease or quarry licence, as the case may be, under this rule and decision on the application shall be communicated on registered address and e-mail of the applicant.
