Section 8(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The area surrounded by two or more quarry licence or by forest boundary or any other reserved land shall be treated as gap area and such gap area shall be granted as a quarry licence by way of e-auction:Provided that where gap area is 0.10 hectare or less, such gap area shall be granted by way of e-auction among surrounding licencee and the area shall be added in the licence of successful bidder.Provided further that reserve price for e-auction of such area shall be recommended by a committee comprising Superintending Mining Engineer, Mining Engineer or Assistant Mining Engineer concerned, Senior Geologist or Geologist and accounts personnel nominated by the Additional Director (Mines) concerned, which shall be got approved from next higher committee at Directorate comprising Director, Additional Director (HQ) and Financial Advisor.Provided also that where gap area is owned by private persons, registered consent deed from the khatedar shall be submitted by the successful bidder before grant of such gap area.
