89. Right to minerals, mines, quarries and Fisheries.
(1)The right to all minerals, mines and quarries and to all fisheries, navigation and irrigation in and form, a river shall vest in the State Government and the State Government shall, have all powers necessary for the enjoyment of such a right.(2)The right to all mines and quarries includes the right of access to land for the purpose of mining and quarrying and the right to occupy such other land as may be necessary for purposes subsidiary thereto, including the erection of offices, workmen's dwelling and machinery, the staking of minerals and deposit of refuse, the construction of roads, railways or tram lines, and any other purposes which the State Government may declare to be subsidiary to mining and quarrying.(3)If the State Government has assigned to any person its right over any minerals, mines or quarries and if for the proper enjoyment of such right, it is necessary that all or any of the powers specified in sub-section (1) and (2) should be exercised by such person, the Collector may by an order in writing, subject to such condition and reservations as he may prescribe; delegate such powers to the person to whom the right has been assigned :Provided that no such delegation shall be made until notice has been duly served on all persons having rights in the land effected and their objections have been heard and considered.(4)If, in the exercise of the right herein referred to over any land, the rights of any persons are infringed by the occupation or disturbance of the surface of such land, the State Government or its assignee shall pay to such persons compensation for such infringement and the amount of such compensation shall be calculated by the Collector, or, if his award is not accepted, by the Civil Court, as nearly as may be, in accordance with the provisions of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953).(5)No assignee of the State Government shall enter on or occupy the surface of any land without the previous sanction of the Collector, unless the compensation has been determined and tendered to the person whose rights are infringed.(6)If any assignee of the State Government fails to pay compensation as provided in subsection (4), the Collector may recover such compensation from him on behalf of the person entitled to it, as if it were an arrear of land revenue.(7)Any person who without lawful authority extracts or removes minerals from any mine or quarry, the right to which vests in and has not been assigned by the State Government, shall without prejudice to any other action that may be taken against him, be liable, on the order in writing of the Collector to pay a penalty not exceeding a sum calculated at the rate of fifty rupees per ton, or a fraction thereof, of the minerals so extracted or removed:Provided that if the sum so calculated is less than one thousand rupees, the penalty may be such larger sum not exceeding one thousand rupees as the Collector may impose.Explanation.In this section, minerals include any sand or clay which the State Government may declare to have a commercial value or to be required for any public purpose.
