Section 3N(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(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.
