13. Grant of a mining lease or quarry licence in the existing areas
:-[(1) In the existing areas of mining lease/quart), licence, the area available shall be granted as per sub-clause (2) and (3) of this clause with the condition that mine machinery, as prescribed in sub-rule (3) of rule 21 of the Marble Development and Conservation Rules, 2002, shall be deployed.] [Substituted by G.S.R. 113; Notification No. F15(20)Mines/Gr.II/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(C) dated 24-3-2011.](2)Where the size of Plot/area available for grant is less than 2.00 hectares, the lease/licence shall be granted to any one adjoining lease/licence holder by auction amongst them and it shall be added to the existing lease/licence.(3)Where the size of a plot/area available for grant is 2.00 hectare or more, the lease licence shall be granted by open auction.(4)Wherever possible the size of a plot/area shall be increased up to 4.00 hectares by combining two or more plots. [Deleted] [Substituted by G.S.R. 113; Notification No. F15(20)Mines/Gr.II/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.].Provided that two or more existing mining lease/quarry licences may be combined to make an area upto 28.00 hectares to facilitate scientific and mechanized mining.(3)Where Government land is available, a strip of land 2[upto 30 meters] wide shall be kept reserved around the existing mining boundaries for allotment to the adjoining lessees/quarry licensees to facilitate increase in the size of existing mining lease/quarry licence. [The area of the strip shall be allotted by mining Engineer/Assistant Mining Engineer concerned after prior approval of the Director to the adjoining lessees/licensees] [Substituted by G.S.R. 113; Notification No. F15(20)Mines/Gr.II/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.] by application on merit and may be added to their existing mining lease/quarry licence.[Provided that the existing lessee/licencee in whose lease/licence the strip is added shall pay, premium equivalent to four times of dead rent/rent of the area to be added, in addition to dead rent/rent as per rules.] [Added by G.S.R. 113; Notification No. 1715(20)Mines/Gr11/94 Part dated 24-3-2011 Published in Rajasthan Gazette Part 4(c) dated 24-3-2011.]
