Section 26 in Rajasthan Minor Mineral Concession Rules, 2017
26. Surrender of quarry licence.
- The licencee may apply for surrender of the quarry licence at any time by giving an application in writing to Mining Engineer or Assistant Mining Engineer concerned at least fifteen days before the intended date of surrender. The Mining Engineer or Assistant Mining Engineer concerned shall accept the surrender if the licencee has carried out the protective, reclamation and rehabilitation work in accordance with the mine closure plan or scheme but it shall not be necessary if no mining operation was carried out. The amount of licence fee for the balance period of the licence shall not be refunded but the security amount and performance security shall be refunded if no dues are outstanding:Provided that if closure plan is not found to be implemented, financial assurance shall be forfeited and shall be contributed towards District Mineral Foundation Trust.
