Section 63A(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Every application for permit shall be accompanied by sketch map showing location of over burden dump, quantity applied for and period required for dispatch.Provided that the Mining Engineer or Assistant Mining Engineer after inspection, verifying lots of over burden and mineralogical examination, if required, and ascertaining that misuse of mineral shall not be done, may grant permit, after depositing special permit fees and royalty in advance, mentioning therein quantity of mineral and period of permit.Provided further that the period of permit shall be deemed to have been extended by one fourth of the original period of permit if the permit holder fails to remove the quantity stipulated in the permit within the period originally granted.
