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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3) in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)

(3)No person shall acquire an area exceeding 4.50 hectares in the entire State :Provided that where mining lease/quarry licence have already been granted for areas exceeding the aforesaid limit, it shall not be reduced:Provided further that where any person has installed two or more gangsaws each having the main motor of a capacity of minimum 100 H.P. and capable of sawing marble block of 3m X 1.5m X 1.5m size or two or more automatic tiling plants each having main motor of a capacity of minimum 150 H.P. with one horizontal and five vertical cutters or has taken effective steps to install such gangsaws or automatic tiling plants, he may be granted area upto limits specified below:
No. of gangsaws/ automatic tiling plants. Maximum area(in hectares)
Two 6.75
Three 9.00
Four ormore 11.25