Section 8 in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)
8. Grant of mining lease/quarry licence in respect of low grade marble deposits.
(1)The Director shall identify areas containing certain low grade marble deposits which are not suitable for blocks of adequate size where working will require less capital investment.(2)Delineation of plots shall be undertaken in Government land and kept reserved for persons belonging to scheduled caste/scheduled tribe and other backward class and mining lease/quarry licence in these areas shall be granted by method of application.(3)Where applications are invited for grant of a mining lease or quarry licence, all applications received within 30 days from the date notified in the news papers shall be considered on the same footing irrespective of date of submission of the applications :Provided that during aforesaid period of 30 days all applications shall be received in a sealed cover and opened after completion of the said period.(4)Separate application shall be made for each plot.(5)Where two or more applications referred to in sub-clause (3) are received for the same plot from the eligible persons, the competent officer may grant mining lease/quarry licence to one of the applicants by the method of lottery :Provided that where the applicant selected for grant of mining lease or quarry licence fails to comply with the provisions of rule 19 or 28 of the Rajasthan Minor Mineral Concession Rules, 1986 as the case may be, the order of grant shall be revoked and lottery shall be drawn from amongst the remaining applications.
