Section 6(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)Notwithstanding anything contained in these rules where a mining lease has been sanctioned under the Mineral Concession Rules, 1960 and the mineral has been declared as minor mineral or where a mining lease has been sanctioned under the Rajasthan Minor Mineral Concession Rules, 1986 and is pending for execution, shall be considered as if sanctioned under these rules subject to payment of premium amount equal to two and half times the dead rent or as prescribed by the Government, from time to time, which shall be payable every year in advance and shall not be adjusted against dead rent or royalty:Provided that premium amount shall stand revised automatically on enhancement of the dead rent and the lessee shall be liable to pay such enhanced premium.Provided further that where sanction has been issued after determining premium through tender or auction, such grantee shall require to deposit only remaining amount of premium as per conditions of the sanction order before execution of lease deed.Provided also that where the lease has been sanctioned in khatedari land, not owned by the grantee, registered consent deed of khatedar shall be submitted before execution of mining lease, if such consent deed is not submitted before execution of mining lease, the sanction shall be revoked and security deposit, premium amount and performance security deposited shall be forfeited, after providing an opportunity of being heard by issuing notice of thirty days.
