Section 22(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[ All the applications for grant of quarry licence in Government Land received and in which quarry licence has not been granted, except the applications received as per the proviso to sub-rule (1) added by the Rajasthan Minor Mineral Concession (Third Amendment) Rule, 2011 or as per the provisions of rule 25 shall be rejected. The fee and security etc. deposited in respect of such applications shall be refunded.] [Substituted by Government Notification dated 03/04/2013]
