Section 37G(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)In case of existing mining lease/quarry licence/short term permit having area up to one hectare, the lessee/licensee/short term permit holder shall submit a simplified mining scheme along with a non-refundable fee of Rs. 1,000/- within a period of one year from the date of commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012, to competent authority for its approval.
