Section 27(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)The lessee or licencee shall not, without the previous consent in writing of the competent authority,-(i)assign, sublet, mortgage or in any other manner transfer the lease or licence or any right, title or interest therein; and(ii)enter into or make any bona-fide arrangement, contract or understanding whereby the lessee or licencee will or may be directly or indirectly financed to a substantial extent by or under which the mining operations or undertakings will or may be substantially controlled by, any person or body of persons other than the lessee or licencee:Provided that where the mortgagee is a state institution or a bank or a state corporation, the lessee or licencee shall inform the Mining Engineer or Assistant Mining Engineer concerned about any mortgage, within a period of one month from the date of mortgage or assignment.
