(3)Where two or more applications referred to in sub-clause (1) or otherwise are received for the same plot/area from eligible persons, the competent officer may grant mining lease/quarry licence to one of the applicants by the method of lottery;Provided that where the applicant selected for grant of mining lease or quarry licence fails to comply with the provisions of rule 19 or 28 of the Rajasthan Minor Mineral Concession Rules, 1986 as the case may be, the order or grant shall be revoked and the mining lease/quarry licence shall be granted to the applicant next in the panel of three applicants drawn the lottery.
