Section 18A(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)The Government may on receipt of application made under sub rule (2) and on being satisfied about the adequacy and genuineness of reasons for the non-commencement of mining operations or discontinuance thereof, pass an order before the date on which the lease would have otherwise lapsed, extending or refusing to extend the period of the lease.Provided that where the Government on receipt of an application under sub rule (2) does not pass an order before the expiry of the date on which the lease would have otherwise lapsed, the lease shall be deemed to have been extended until the order is passed by the Government or until a period of one year, whichever is earlier.
