Section 5(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[ Notwithstanding anything contained in sub-rule (3), the Mining Engineer/Assistant Mining Engineer or the authority competent to dispose off the application for grant or renewal of mining lease may require from the applicant such additional information or document, within such time, as he may deem fit.] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012]
