[(1) Mining lease or quarry licence in the Government land shall be granted after ensuring the availability of Marble deposit and delineating the area by Government. Availability of Marble deposit is to be ensured by a team consisting of Superintending Geologist and Superintending Mining Engineer and than the plots for Mining lease/quarry licence shall be delineatedProvided that the applications pending on Government land on 27th January, 2011 shall be disposed off in accordance with the provisions of Notification No. 12(78) Khan/Gr-2/91 Dated 1st March. 2002 as amended from time to time, and applications received from 28th January. 2011 on Government land shall be rejected.] [G.S.R. 113; Notification No. F15(20)MinesiGrII/94 part dated 24-3-2011 Published in Rajasthan Gazette Part (c) dated 24-3-2011.](2)[ 50% of the delineated plots under sub-clause (1) shall be granted by auction and remaining 50% shall be allotted to the persons as mentioned in clause 14 of this Notification. The plots delineated under sub-clause (1) shall be Notification for grant of mining lease/quarry licence by the Superintending Mining Engineer in at least two daily newspapers having wide circulation in the State and same shall be published at least 30 days before the date of receipt of applications.] [G.S.R. 113; Notification No. F15(20)MinesiGrII/94 part dated 24-3-2011 Published in Rajasthan Gazette Part (c) dated 24-3-2011.](3)The size of plot shall be 4.00 hectares but it may be changed by the Director for reasons to be recorded in writing.
