Section 24 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
24. Control of mining etc. to protect or preserve protected monument.
(1)The Director may by order fix the boundaries of the area in or near which any protected monuments stand, for the purpose of regulating mining, quarrying, excavating blasting and other operations of like nature, in order to protect or preserve any protected monument.(2)No person shall carry on any mining, quarrying, excavating blasting and other operations of like nature in the area fixed under sub-rule (1), except in accordance with the terms and conditions of a licensee granted under sub-rule (3).(3)An application for the grant of licensee required under sub-rule (2) shall be made to the Director, in Form VIII at least three months before the proposed date of commencement of any such operation.(4)On receipt of the application and the fees prescribed in Schedule IV. the Director may grant the licensee in Form IX containing the terms subject to which any such operation, as aforesaid, may be carried on in any such area fixed under sub-rule (I). The provisions of sub-rule (2) of rule 20 and of rules 21 and 23 shall apply. as far as may be. to the grant of a licensee under this sub-rule.(5)The Director may, if he is satisfied that the carrying on any such operation is dangerous to any protected monument, he may, after recording the ground of his opinion, refuse to grant the licensee applied for or he may cancel the same. if granted.
