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State of Rajasthan - Section

Section 2 in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)

2. Restrictions on grant and renewal of mining lease/quarry licence.

(1)Restrictions provided under rule 4 of the Rajasthan Minor Mineral Concession Rules, 1986 shall apply in respect of a mining lease of quarry licence granted or renewed under this notification.
(2)Mining lease or quarry licence shall be granted only in favour of such applicant who undertakes to deploy the mine machinery prescribed under Annexure 'A' within six months from commencement of lease/licence :Provided that as specified in clause 8 of this notification where plots are delineated for grant of mining lease/quarry licence for persons belonging to the category of scheduled castes/schedule tribes or other backward classes, deployment of prescribed machinery shall not be necessary.
(3)No person shall acquire an area exceeding 4.50 hectares in the entire State :Provided that where mining lease/quarry licence have already been granted for areas exceeding the aforesaid limit, it shall not be reduced:Provided further that where any person has installed two or more gangsaws each having the main motor of a capacity of minimum 100 H.P. and capable of sawing marble block of 3m X 1.5m X 1.5m size or two or more automatic tiling plants each having main motor of a capacity of minimum 150 H.P. with one horizontal and five vertical cutters or has taken effective steps to install such gangsaws or automatic tiling plants, he may be granted area upto limits specified below:
No. of gangsaws/ automatic tiling plants. Maximum area(in hectares)
Two 6.75
Three 9.00
Four ormore 11.25
(4)For the purpose of determining the total area referred to in sub-clause (3) the area already held under a mining lease/quarry licence by an applicant individually or as a member of co-operative society, company or corporation or a Hindu Undivided Family or a partner of a firm shall be deducted from the maximum area which could be granted.