Section 18A in The Rajasthan Minor Mineral Concession Rules, 1986
18A. Lapsing of leases.
(1)Subject to the other conditions of this rule where mining operations are not commenced within two years from registration of the lease or is discontinued for a continuous period of two years after commencement of such operations, the Government shall, by an order, declare the mining lease as lapsed and communicate the declaration to the lessee.(2)Where a lessee is unable to commence the mining operation within a period of two years from the date of registration of the lease, or discontinues mining operations for period exceeding two years for reasons beyond his control, he may submit an application to Mining Engineer/Assistant Mining Engineer explaining reasons of the same at least three months before expiry of such period.(3)Every application under sub rule (2) shall be accompanied by a fee of Rs. [5000/-.] [Substituted by Government Notification dated 18/12/2004](4)The Government may on receipt of application made under sub rule (2) and on being satisfied about the adequacy and genuineness of reasons for the non-commencement of mining operations or discontinuance thereof, pass an order before the date on which the lease would have otherwise lapsed, extending or refusing to extend the period of the lease.Provided that where the Government on receipt of an application under sub rule (2) does not pass an order before the expiry of the date on which the lease would have otherwise lapsed, the lease shall be deemed to have been extended until the order is passed by the Government or until a period of one year, whichever is earlier.(5)Every application under sub rule (2) shall be entered in the register kept for this purpose and a receipt shall be given to the applicant.
