Section 3N in The Rajasthan Minor Mineral Concession Rules, 1986
3N. Preferential right of certain persons.
(1)Where a prospecting licence has been granted in respect of any land, the licensee shall have a preferential right for obtaining a mining lease in respect of that land over any other person if he applies for a mining lease within three months after the expiry of the prospecting licence, subject to the provisions of rule 11, if the State Government or officer authorized in this behalf, is satisfied that the licensee-(a)has undertaken prospecting operations to establish mineral resources in such land;(b)has not committed any breach of the terms and conditions of the prospecting licence; and(c)is otherwise a fit person for being granted the mining lease.(2)Subject to the provisions of sub-rule (1) where two or more persons have applied for a prospecting licence in respect of same land, the applicant whose application was received earlier shall have preferential right for the grant of the prospecting licence over an applicant whose application was received later.Provided that where such applications are received on the same day the competent authority shall decide the [priority by way of lottery.] [Substituted by Rajasthan Gazette Extraordinary dated 12/07/2013]]Chapter - II Grant of Mining Lease
