Section 15(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)An application for transfer of mining lease shall be disposed of by competent authority. [***] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994]Provided that transfer of mining lease, granted to the category of persons mentioned in [sub-rule (1) of rule 7] [Substituted by Government Notification dated 12/07/2013] shall be made only to a person belonging to any of the categories mentioned in the clause of the said sub-rule.
