Section 21A(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)The lessee of major mineral may be considered for grant of two mining leases of the size prescribed for that minor mineral on the condition that he/she give a no objection certificate to the Government for allotment of rest area of minor mineral as per the provisions of these rules:Provided that in case of mineral marble the maximum limit of area for grant of mining lease shall be as per provisions of sub-rule (1) of rule 21.Provided further that if the major mineral lessee does not give his no objection certificate or does not apply for mining leases of minor mineral after the service of one month notice by Mining Engineer/Assistant Mining Engineer concerned the area shall be allotted to other persons, as per the provisions of these rules.
