Section 20 in The Rajasthan Minor Mineral Concession Rules, 1986
20. Currency of lease.
- The currency of lease shall be from the date of execution of the lease agreement unless otherwise stated. The execution shall include registration of the document also. The lessee shall have no right to continue work on accumulate stock on or after the date of termination of lease or its earlier determination, unless otherwise permitted by the Government or the competent authority.
