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State of Rajasthan - Section

Section 2 in Marble Policy, 2002

2. Restrictions on grant and renewal of mining lease/quarry. licence :

— (1) Restrictions provided under rule 4 of the Rajasthan Minor Mineral Concession Rules, 1986 shall apply in respect of a mining lease or quarry licence granted or renewed under this Notification.
(2)No mining lease shall be granted unless it is satisfied that there is evidence to show that the area for which the lease is applied for has been prospected earlier for marble or the existence of marble therein has been established otherwise.
(3)Mining lease or Quarry Licence shall be granted only in favour of such applicant who undertakes to deploy the mine machinery prescribed under [Sub rule 21 of the Marble Development and Conservation Rules, 2002] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.] within one )car from the commencement of the lease/quarry licence :[Proviso Deleted] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.][Provided that if mine machinery prescribed under Sub rule (3) of rule 21 of the Marble Development and Conservation Rules, 2002] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.] has not been deployed within the prescribed period of one year, the competent authority may allow a further period of six months on payment of a penalty equal to 50% of the annual dead rent.
(4)No person shall acquire area(s) exceeding 8.00 hectares in the entire State :Provided that where mining lease(s)/quarry licence(s) have already been granted for area(s) exceeding the aforsesaid limit, it shall not be reduced :Provided further that where any person has installed in the State two or more diamond gangsaws capable of sawing marble block of 2.5m x 1.5m x 1.5m or automatic tiling plants having main motor capacity of 150 HP or more, may be granted area upto limits specified below :—
No. of gangsaws/automatic tiling plants Maximum Area (Hectares)
Two 12
Three 16
Four or more 20
Provided further also that an area upto [50.00] [Substuted for 28 by G.S.R. 37; Notification No. F 15(20) Mine/group-2/94 part dated 23-5-2008.] hectarea may be granted by State Government to a person who has made an investment exceeding Rs. 10.00 crores in mine mechanisation/processing plant or taken effective steps for mechanization of mine and/or installation of processing plant(s) in the State.[Provided also that the area limit prescribed in this sub-clause shall be irrespective of number of mining leases/quarry licences.] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.]Explanation:— A person who has acquired land and has made atleast 50% of the capital investment envisaged in installation of gang saw/tiling plant shall be deemed to have taken effective steps for the installation of such plant(s).
(5)For the purpose of determining the total area referred to in sub-clause (4) the area already held under a mining lease/quarry licence by an applicant or by any member of his/her family individually or as a partner of a firm shall be reduced from the maximum area which could by granted.