Section 23 in The Rajasthan Minor Mineral Concession Rules, 1986
23. Application for grant of quarry licence.
(1)Every application for grant of quarry licence shall be submitted to the Mining Engineer/Assistant Mining Engineer in Form No.1-C;[Provided that the applications for grant of quarry licence by inviting tender shall be submitted in Form No. 1-M;] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012](2)Every application for grant of a quarry licence shall be accopanied by a fee of[Rs. 5000/- for marble and sandstone, if area of sandstone quarry is 4 hectare and above and Rs. 500/- for other minerals and sandstone if area of sandstone quarry is less than 4 hectares] [Substituted by Government Notification dated 18/12/2004] either in the form of Bank Draft/Treasury Challan or in Cash at the office where application is submitted. [The application fee shall not be refunded except in case where process of allotment is cancelled by the order of the court or any authority.] [Substituted by Rajasthan Gazette Extraordinary dated 14/02/2013](3)Every application for a quarry licence shall be accompanied by an affidavit duly sworn and admitted before a Notary Public or Oath Commissioner stating as to which category out of those mentioned in rule 27, the applicant belongs.(4)[ Every Application for a quarry licence shall be accompanied by an attested copy of no dues certificate from the Mining Engineer/Assistant Mining Engineer concerned, if the applicant holds or has held any mineral concession.Provided that a properly sworn affidavit stating that no dues are outstanding shall suffice subject to the condition that the certificate required as above is furnished within 60 days of the date of application failing which the application shall become invalid.Provided further that no dues certificate shall not be required where a person has furnished an affidavit to the satisfaction of the Mining Engineer/Assistant Mining Engineer stating that he does not or did not hold any type of mineral concession.] [Added by Rajasthan Gazette Extraordinary dated 29/08/1996]
