Section 29(9) in Rajasthan Minor Mineral Concession Rules, 2017
(9)Where the holder of mining lease or quarry licence has not submitted approved mining plan or simplified mining scheme at the time of commencement of these rules, shall submit the same within a period of three months from the date of commencement of these rules, to the Mining Engineer or Assistant Mining Engineer concerned along with a penalty of rupees ten thousand:Provided that where a holder of a lease or licence has not been able to submit the approved mining plan or simplified mining scheme within the time specified above, for reasons beyond his control, he may apply for extension of time stating the reasons of delay. The Mining Engineer or Assistant Mining Engineer concerned may allow the time to extend subject to payment of penalty at the rate of ten percent of dead rent or annual licence fee, as the case may be, per month of delay or part thereof.
