Section 51(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)Every application for grant of short term permit under sub-rule (1) and (2) shall be submitted to the Mining Engineer or Assistant Mining Engineer concerned mentioning quantity of minerals and period for which permit is desired along with following documents: -(i)copy of work order or concessionary agreement;(ii)copy of G-Schedule or bill of quantities;(iii)plan and description of the area from where mineral will be excavated;(iv)revenue record of the area; and(v)consent of the khatedar in case land does not belong to the applicant.
