(3)Mining lease or Quarry Licence shall be granted only in favour of such applicant who undertakes to deploy the mine machinery prescribed under [Sub rule 21 of the Marble Development and Conservation Rules, 2002] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.] within one )car from the commencement of the lease/quarry licence :[Proviso Deleted] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.][Provided that if mine machinery prescribed under Sub rule (3) of rule 21 of the Marble Development and Conservation Rules, 2002] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.] has not been deployed within the prescribed period of one year, the competent authority may allow a further period of six months on payment of a penalty equal to 50% of the annual dead rent.
