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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(6) in Rajasthan Minor Mineral Concession Rules, 2017

(6)The Mining Engineer or Assistant Mining Engineer concerned may refuse to grant permit or include additional area in the existing permit with reasons to be recorded in writing and communicated to the applicant with forfeiture of application fee:Provided that such action shall not be taken unless the applicant fails to comply the deficiencies after serving a fifteen days' notice.