Section 28(1)(xxiv) in Rajasthan Minor Mineral Concession Rules, 2017

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State of Rajasthan - Subsection

Section 28(1)(xxiv) in Rajasthan Minor Mineral Concession Rules, 2017

(xxiv)If the lessee or licencee holding a mining lease or licence, is convicted of illegal mining and there are no interim orders of any court of law suspending the operation of the order of such conviction in appeals pending against such conviction in any court of law, the Government may, without prejudice to any other proceedings that may be taken under the Act or the rules made thereunder, after giving such lessee or licencee an opportunity of being heard and for reasons to be recorded in writing and communicated to the lessee or licencee, terminate such mining lease or licence and forfeit whole or part of the security; and

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State of Rajasthan - Subsection

Section 28(1)(xxiv) in Rajasthan Minor Mineral Concession Rules, 2017