Section 3M(iv) in The Rajasthan Minor Mineral Concession Rules, 1986
(iv)the licensee shall report to the concerned Assistant Mining Engineer/Mining Engineer, the discovery of any mineral not specified in the licence within a period of 60 days from the date of such discovery and shall make an application for inclusion of such mineral in his prospecting licence simultaneously. The licensee shall not despatch the newly discovered mineral till it is included in his prospecting licence by the competent authority.
