19. Mining plan as a pre-requisite to a grant of lease :
No mining 2[lease/licence] shall be granted or renewed unless there is a mining plan duly approved by the state Government or any person authorised in this behalf for development of marble deposit in the area concerned.[19A. When a suitable person under this Notification is selected/decided by competent authority for grant of precise area for marble and for the said purpose communicate such decision to the applicant and on receipt of the communication from the competent authority of the precise area to be granted, the applicant shall submit a mining plan within a period of three months from the date on which such communication is received or such other period as may be allowed by the competent authority for approval.] [Inserted & Added by G.S.R. 113; Notification No. F15(20)Mines'Or.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part d(c) dated 24-3-2011.]
