Section 69(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)If the holder of a mineral concession fails without sufficient cause to furnish the information referred to in sub-rule (1), the Government may impose a fine which may extend to rupees two lacs and in case of continued contravention of the provisions of sub-rule (1), the Government may determine the mineral concession:Provided that no such order shall be made without giving the lessee or licencee, as the case may be, a reasonable opportunity of stating his case.
