22. Grant of Marble Leases within the existing Major Mineral Leases :
The procedure for grant of mining lease of marble found to occur within an existing lease of major mineral is as under, namely :(1)On discovery of marble within an existing lease of major mineral(s) held and worked for atleast five years by the lease holder of major minerals) may be considered for grant of mining lease for marble on the condition that mine machinery as per clause 2 shall be deployed.(2)No major lease holder shall acquire an area exceeding the area as prescribed in the policy for mining of marble in the entire State.(3)A lessee of major mineral(s) may be considered for grant of leases of marble after the lessee gives No Objection Certificate to the Government for allotment of rest of the Marble bearing area to other persons as per Marble Policy in force and the lessee shall surrender the excess Marble area. In case the lessee fails to deploy machineries as per [Sub rule (2) of Rule 21 of the Marble Development and Conservation Rules, 2002] [Substituted by by G.S.R. 113 dated 24-3-2011.] within the prescribed period, the Mining Lease(s) for marble shall be cancelled.(4)The lessee of major mineral shall be liable to pay separate dead rent and royalty in respect of the lease of marble sanctioned to him within the existing lease of major mineral in accordance with the provisions of the Rajasthan Minor Mineral Concession Rule, 1986 as amended from time to time.(5)No transfer of mining lease(s) for Marble sanctioned to a lessee of major mineral shall be permitted. In case the lessee does not want to operate the lease(s) of marble, it may be surrendered to the State Government and the said area may be regranted as per the provisions of the Rajasthan Minor Mineral Concession Rules. 1986.(6)In case the occurrence of major mineral is discovered while working for marble, the right to excavate such major mineral, shall vest with the original major mineral lessee and the marble lease holder will have no claim on the major mineral.(7)All other provisions of the Rajasthan Minor Mineral Concession Rules 1986 shall be applicable.
