Section 8 in The Rajasthan Minor Mineral Concession Rules, 1986
8. Disposal of applications for the grants and renewal of the mining lease.
- [(1) An application for grant of mining lease shall be disposed off by the competent authority. The competent authority, after taking decision to grant precise area, shall issue letter of intent to the applicant to submit mining plan along with progressive mine closure plan to the authorised officer of the State Government for its approval, within a period of three months:Provided that the competent authority may also seek such other documents as he may deem fit and where the environment clearance is required to be submitted, the period for its submission shall be twelve months.Provided further that the above period may be extended by the competent authority subject to payment of late fees at the rate of 6% of annual dead rent for every month or part thereof of such extended period.] [Substituted by Rajasthan Gazette Extraordinary dated 02/11/2012](2)[An application for renewal of mining lease shall be made at least 12 months before the expiry of the mining lease and shall be disposed of before the expiry of lease and if the application is not disposed of within that period, the lease shall be deemed to have been extended by a further period till final orders are passed on the renewal application by the competent authority."] [Substituted by Rajasthan Gazette Extraordinary dated 30/03/1995][Provided that the mining lease for mineral bajri, shall not be renewed;] [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012][***] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994][Provided further that after 31.12.2013, during the extended period, no mining operation shall be carried out or allowed to be carried out by the lessee till the lease is renewed.] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012]
