Section 74(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)In the case of an applicant in respect of whom an order granting or renewing a mining lease/quarry licence is passed, but who dies before the deed referred to in sub-rule (2) of rule 19 is executed, [or before quarry licence is issued] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] the order shall be deemed to have been passed in the name of the legal representative of the deceased.
