Section 8(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)[An application for renewal of mining lease shall be made at least 12 months before the expiry of the mining lease and shall be disposed of before the expiry of lease and if the application is not disposed of within that period, the lease shall be deemed to have been extended by a further period till final orders are passed on the renewal application by the competent authority."] [Substituted by Rajasthan Gazette Extraordinary dated 30/03/1995][Provided that the mining lease for mineral bajri, shall not be renewed;] [Inserted by Rajasthan Gazette Extraordinary dated 25/05/2012][***] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994][Provided further that after 31.12.2013, during the extended period, no mining operation shall be carried out or allowed to be carried out by the lessee till the lease is renewed.] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012]
