Section 3 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
3. Purpose for which Loans may be granted.
- The loans may be granted for one or more of the following purpose:-(i)Construction of building, godown, well, tank, lime kiln or other works connected with the mines:(ii)Purchase of machinery, equipment, tools, plants, appliances and accessories and erection thereof;(iii)Removal of overburden, and(iv)Any other purpose connected with the mine development as may be approved by the authority competent to grant loan.
