Section 3C(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)An application for the renewal of a prospecting licence shall be made at least 90 days before the expiry of the prospecting licence and shall also be accompanied by:(i)a report relating to the prospecting operations already undertaken by the applicant;(ii)a statement showing the amount of expenditure incurred on prospecting work;(iii)a statement showing the period which is required to complete the prospecting work; and(iv)a draft of prospecting fee for the renewal period required at the rates prescribed in rules in addition to application fee.
