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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4) in Marble Policy, 2002

(4)No person shall acquire area(s) exceeding 8.00 hectares in the entire State :Provided that where mining lease(s)/quarry licence(s) have already been granted for area(s) exceeding the aforsesaid limit, it shall not be reduced :Provided further that where any person has installed in the State two or more diamond gangsaws capable of sawing marble block of 2.5m x 1.5m x 1.5m or automatic tiling plants having main motor capacity of 150 HP or more, may be granted area upto limits specified below :—
No. of gangsaws/automatic tiling plants Maximum Area (Hectares)
Two 12
Three 16
Four or more 20
Provided further also that an area upto [50.00] [Substuted for 28 by G.S.R. 37; Notification No. F 15(20) Mine/group-2/94 part dated 23-5-2008.] hectarea may be granted by State Government to a person who has made an investment exceeding Rs. 10.00 crores in mine mechanisation/processing plant or taken effective steps for mechanization of mine and/or installation of processing plant(s) in the State.[Provided also that the area limit prescribed in this sub-clause shall be irrespective of number of mining leases/quarry licences.] [Substituted & Deleted by G.S.R. 113; Notification No. F15(20)Mines/Gr.11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.]Explanation:— A person who has acquired land and has made atleast 50% of the capital investment envisaged in installation of gang saw/tiling plant shall be deemed to have taken effective steps for the installation of such plant(s).