Section 32 in Rajasthan Minor Mineral Concession Rules, 2017
32. Role of Revenue Department.
(1)In government land, the competent revenue authority shall enter in the revenue records the mining lease area as mineral bearing area after registration of the lease.(2)In government land, possible mineral bearing area proposed by the department shall be recorded in the revenue records by the competent revenue authority.(3)The revenue authorities shall not alter the status of land without prior permission of the Department, in case mineral bearing area has already been entered in the revenue record.(4)The district collector shall notify suitable area near mines, quarry or mineral industry for disposal of overburden or slurry.(5)The revenue department shall integrate their digitized revenue maps to that of departmental online system so that applied area can exactly be superimposed on revenue map.(6)The revenue officials shall take necessary action under revenue laws against any illegal mining in government land as well as in khatedari land, as the case may be, including action for breach of conditions of tenancy in khatedari land.
