Section 29(14) in Rajasthan Minor Mineral Concession Rules, 2017
(14)Every lease or licence holder shall provide a financial assurance as a guarantee that the protective, reclamation and rehabilitation measures as envisaged in the mine closure plan will be carried out. For mining leases and quarry licences having area more than 0.3 hectare, the amount of financial assurance shall be rupees fifteen thousand per hectare or part thereof for the area put to use for mining and allied activities and quarry licences having area less than 0.3 hectare, the amount of financial assurance shall be rupees five thousand. The amount shall be enhanced with the increase in the area of mining and allied activities:Provided that the amount of financial assurance shall not be more than rupees thirty lacs.
