Section 5(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)All cases covered under this rule shall be protected subject to fulfillment of the conditions of the letter of intent within a period of one year from the date of commencement of these rules and this period of one year shall include execution [and registration of mining lease or issuance of quarry licence, as the case may be] [Substituted 'and registration of mining lease' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).], failing which the right of such applicant shall be forfeited and in such cases, it would not be mandatory for the Government to issue any order in this regard.
