Section 17A(5) in Rajasthan Minor Mineral Concession Rules, 2017
(5)Every online application for grant of a mining lease or quarry licence shall be accompanied with scanned copy of following documents, namely:-(i)a copy of PAN card or TIN;(ii)a copy of driving licence or voter identification card or aadhar card for photo identity and address proof;(iii)a copy of partnership deed and firm registration certificate in case of partnership firm issued under the Indian Partnership Act, 1932 or Limited Liability Partnership Act, 2008 or a copy of memorandum of association, articles of association and certificate of incorporation in case of company registered under the Companies Act, 2013;(iv)a copy of resolution passed by the Board of Directors in favour of a person who is authorized to sign the application on behalf of the company;(v)a copy of registered power of attorney in favour of a person who is authorized to sign the application, on behalf of the firm or association of persons where application is not signed by all the partners or persons as the case may be;(vi)a coy of no dues certificate from the Mining Engineer or Assistant Mining Engineer, concerned, if the applicant or his/her family member holds or has held, any mineral concession or royalty or excess royalty collection contract in the State:Provided that such certificate shall also be furnished by all the members of association of persons or all the partners of the partnership firm or all the directors of the private limited company, in case the applicant is a association of person or partnership firm or a private limited company as the case may be. A no dues certificate shall also be submitted by the company or undertaking in case of limited company or Government undertaking as the case may be:Provided further that where any injunction has been issued by the competent court or authority staying the recovery of the dues, nonpayment thereof, shall not be treated as a disqualification for the grant of a mining lease or quarry licence:Provided also that no dues certificate shall not be required where the applicant, partners of a firm, directors of the private limited company, members of association of persons, limited company or Government undertaking have furnished an affidavit to the satisfaction of the Government, stating that he/she/it or his/her family members does not or did not hold any mineral concession, royalty or excess royalty collection contract in the State.(vii)a copy of an affidavit giving particulars of areas already held by the applicant under mineral concession including the area held jointly with other persons, area applied but not granted and granted but not executed or registered;(viii)e-mail address and mobile number of an individual or all members of association of persons or firm or all partners of the partnership firm or company or all the directors of the company or Government undertakings, as the case may be;(ix)a recent passport size color photo of applicant and all the partners, members or directors in case the applicant is a firm or association of persons or company, as the case may be;(x)a copy of plan and description report of the applied area with latitude and longitude in WGS 84 Datum of all the corner pillers of the applied area; and(xi)a copy of revenue details of the applied area with khasra naksha trace, khasra or araji number, jamabandi and extent of the area of the khasra or aaraji falling in the applied area along with superimposed map.
