Section 7(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The area surrounded by two or more mining leases or by forest boundary or any other reserved land shall be treated as gap area and such gap area shall be granted as a mining lease by way of e-auction:Provided that where gap area is less than 0.5 hectare, such area shall be granted by way of e-auction among surrounding lessees and the same shall be added in the lease of successful bidder.Provided further that reserve price for e-auction of such area shall be recommended by a committee comprising of Superintending Mining Engineer, Mining Engineer or Assistant Mining Engineer concerned, Senior Geologist or Geologist and accounts personnel nominated by the Additional Director (Mines) concerned, which shall be got approved from next higher committee at Directorate comprising of Director, Additional Director (HQ) and Financial Advisor.Provided also that where gap area is owned by private person, registered consent deed of the khatedar shall have to be submitted by the successful bidder before grant of such gap area.
