Section 3G(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)In the case of an applicant in respect of whom an order, granting/renewing a prospecting licence, is passed but who dies before the deed, referred to in subrule (1) of rule 3-J, is executed, the order shall be deemed to have been passed in the name of the legal heir of the deceased applicant.
