(2)[ 50% of the delineated plots under sub-clause (1) shall be granted by auction and remaining 50% shall be allotted to the persons as mentioned in clause 14 of this Notification. The plots delineated under sub-clause (1) shall be Notification for grant of mining lease/quarry licence by the Superintending Mining Engineer in at least two daily newspapers having wide circulation in the State and same shall be published at least 30 days before the date of receipt of applications.] [G.S.R. 113; Notification No. F15(20)MinesiGrII/94 part dated 24-3-2011 Published in Rajasthan Gazette Part (c) dated 24-3-2011.]
