Section 25 in The Rajasthan Minor Mineral Concession Rules, 1986
25. Area under quarry licence.
- In respect of a particular area and mineral deposit the dimension of each plot for the purpose of grant of quarry licence shall be fixed by the Mining Engineer.Provided that dimension of such plots shall not be smaller than 60 meters x 30 meters: [This limit shall however, not apply to the gap areas lying between two or more quarry licence which are less than the minimum prescribed size.] [Substituted by Government Notification dated 10/10/2008][Provided also that where the gap area available free for grant is [less than 0.25 hectare] [Substituted by Government Notification dated 10/10/2008] and surrounded by three or more quarry licences or by forest boundary or any other reserved land, such gap area shall be granted by auctions to any one of the surrounding quarry licence and the same shall be added in his licence.Provided also that where the gap area is [0.25 hectare or above] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011], separate quarry licence shall be granted by way of open auction after delineation and notification as per the procedure provided in rule 22(1).]Provided further that the dimension of one plot under such licence shall not exceed 400 m x 200 m for the marble and its associated minerals and 120m x 60m for any other mineral.Provided further also that where quarry licence is granted on a fixed annual licence fee inclusive of royalty the dimension of such plots shall not exceed 10m x 10m.[Provided also that 30 meter wide strip of Government land shall be kept reserved around the existing quarry boundaries or licences for allotment to adjoining quarry licensee to enhance quarry size for scientific and safe mining, The area of strip shall be allotted on an application submitted by the licensee to the Mining Engineer/Assistant Mining Engineer concerned, after considering its merit [ ] [Added by Rajasthan Gazette Extraordinary dated 24/03/2011] area of strip may be added to his existing quarry licence. The existing licensee in whose licence, the strip is added shall pay, premium equivalent to four times of rent of the area to be added, in addition to rent as per rules.]
