Section 18(16A) in The Rajasthan Minor Mineral Concession Rules, 1986
(16A)If any major mineral is discovered in the lease area, the lessee shall not win and dispose of such mineral unless a separate lease of major mineral is obtained or permission to dispose of such mineral is obtained from competent authority on the terms and conditions prescribed by Government;] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]
