Section 3C in The Rajasthan Minor Mineral Concession Rules, 1986
3C. Disposal of application for grant and renewal of prospecting licence.
(1)An application for grant or renewal of a prospecting licence shall be disposed of by the competent authority.(2)An application for the renewal of a prospecting licence shall be made at least 90 days before the expiry of the prospecting licence and shall also be accompanied by:(i)a report relating to the prospecting operations already undertaken by the applicant;(ii)a statement showing the amount of expenditure incurred on prospecting work;(iii)a statement showing the period which is required to complete the prospecting work; and(iv)a draft of prospecting fee for the renewal period required at the rates prescribed in rules in addition to application fee.(3)An application for the renewal of a prospecting licence shall be disposed of by the competent authority before the expiry of the prospecting licence.Provided that if the application for renewal of a prospecting licence is not disposed of before expiry of the prospecting licence, period of prospecting licence shall be deemed to have been extended for a period till the date of disposal of the application or the period for which renewal may have been granted, whichever is earlier.(4)The competent authority may condone delay if an application for renewal of prospecting licence is made after the time limit prescribed in sub-rule (2) and made before the expiry of licence along with the late fee of five thousand rupees for each month or part thereof.(5)Where the application for prospecting licence is not complete in all material particulars or is not accompanied by the documents as required in the application form, a 15 days notice shall be given by the concerned Mining Engineer/Assistant Mining Engineer, requiring the applicant to complete the application or provide the documents, as the case may be, failing which the application shall be rejected by the competent authority.(6)The competent authority may refuse to grant or renewed a prospecting licence over the whole or part of the area applied for after recording the reasons in writing and same shall be communicated to the applicant.
