Section 31 in The Rajasthan Minor Mineral Concession Rules, 1986
31. Transfer of quarry licenses.
(1)A quarry licence may be transferred with prior approval of the competent authority after a period of one year from its commencement to a person belonging to the same category as that of the licence, on payment of a transfer fee of [Rs. 5,000/- for marble and sandstone, if area of sandstone quarry is 4 hectare and above, and Rs. 2,000/- for other minerals and sandstone, if area of sandstone quarry is less than 4 hectares.] [Substituted by Government Notification dated 18/12/2004]Provided that transfer of a quarry licence shall not be allowed where the quarry has not been worked.(2)[An application for transfer of quarry licence shall be disposed of by the competent authority.] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]
