Section 76(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)After receiving the application, the Mining Engineer or Assistant Mining Engineer concerned shall invite objections through public notice in one daily news paper having wide circulation in the State and one local newspaper in the locality of the area in question. Such notice shall also be affixed on the notice board of the Mining Engineer or Assistant Mining Engineer concerned and shall also be affixed at conspicuous place at mines or quarry site. Such notice shall be of at least fifteen clear days from the date of such last publication or affixation:Provided that in case of dispute regarding legal heirship, the Mining Engineer or Assistant Mining Engineer concerned may ask the applicant to submit succession certificate issued by the competent court.
