Section 3(1) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(1)No person shall carry on the business by buying, selling, supplying, transporting, storing, distributing or processing of mineral or minerals/ores directly or I otherwise for cash or for deferred payment or for commission, remuneration or other valuable consideration or uses mineral/s, as an ingredient as a raw material without being registered as a Dealer under these rules:Provided that existing dealers may apply for registration, as per procedure laid down in Rule 4 within thirty days from the date of publication of these rules.
