Section 10 in The Marble Development And Conservation Rules, 2002
10. Prospecting operations to be carried out in accordance with scheme of prospecting.
(1)Every holder of a prospecting license for marble shall carry out the prospecting operations in accordance with the scheme of prospecting submitted under rule 8 or with such modifications, if any, as intimated under rule 9 or as directed by the State Government or any person authorised by that Government in this behalf.(2)Every holder of a prospecting license may win and carry two hundred tonnes of marble during the period of prospecting license, after paying due royalty, under the law for the time being in force, for the purposes of tests and determining its commercial viability.(3)Every holder of a prospecting license shall have priority to claim a mining lease over an area prospected by him, in case he applies for a mining lease atleast thirty days before the expiry of the prospecting license.
