Section 25(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The lessee may surrender a part of the lease area by submitting an application to the Mining Engineer or Assistant Mining Engineer concerned, along with a non-refundable fee of rupees five thousand, scanned copy of plan and description report showing retained and part of the area to be surrendered, no dues certificate of the lease and compliance report of final mine closure plan of the area being surrendered. Part surrender of the area may be accepted by the competent authority subject to the following conditions: -(i)As far as possible the retained area shall be rectangular; and(ii)The retained area in each block shall not less than the minimum area specified in Schedule I:Provided that where, retained area remains in more than one block, part surrender shall be accepted with prior approval of the Director.Provided further that in case of mineral bajri (river sand), part surrender shall not be accepted.
