Section 27(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)Where order for transfer of a mining lease has been issued, a transfer lease deed in Form -12 shall be executed within three months from the date of the order or within such period as the competent authority may allow:Provided that in case of a quarry licence an entry to this effect shall be made in the licence and quarry licence register.
