Section 63(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Notwithstanding anything contained in these rules the Mining Engineer or Assistant Mining Engineer may grant short-term-permit to a person on payment of a fee as laid down in sub-rule (4) and such person may excavate and take away mineral on payment of advance royalty from the area specified in the permit. The conditions under which the permit holder shall work and safety precautions which he must take shall be as specified in the permit.Provided that:-(a)unless otherwise specified the dimension of the area for which a short term permit may be granted shall not exceed one hectare.(b)in case of private land short term permit may be granted to the Khatedar of the land or to a person having prior consent of the Khatedar of the land.(c)no such short term permit shall be granted in contravention of Environment Impact Assessment Notification dated 14.09.2006 issued by the Ministry of Environment and Forest, Government of India, as amended from time to time.]
