Section 16 in The Rajasthan Minor Mineral Concession Rules, 1986
16. Period of lease.
- [(1) The maximum period for which a [mining lease except lease for mineral bajri may be granted] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994] shall not exceed [thirty years.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]Provided that the minimum period for which any such mining lease may be granted shall not be less than [twenty years.] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]](2)[Notwithstanding anything contained in the instrument of mining lease, the period of lease of existing mining leases at the time of commencement of these rules, may also be extended to a period falling short of [30 years] [Substituted by Rajasthan Gazette Extraordinary dated 29/08/1996] subject to the conditions that:-(1)The mining waste/debris has been dumped at place(s) duly approved by the Mining Engineer/Assistant Mining Engineer.(2)No case of illegal mining has been made out against the lessee during the last three years.(3)The area held by the lessee does not exceed 10 sq. Kms.](4)[ The area held by the lessee does not fall in any type of Forest land.] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011](3)[ Notwithstanding anything contained in sub-rule (1) and (2) mining lease for mineral bajri shall be granted for a period of five years only.] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012]
