Section 19(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Where the lease has been granted or renewed under these rules the grantee shall pay demarcation fee, get the area demarcated, [deposit the security, performance guarantee] [Substituted by Government Notification dated 12/07/2013] along with one quarterly installment of annual dead rent and submit requisite stamps for execution of formal lease deed in form No. 5 within 45 days from the date of receipt of order for grant.
