Section 76(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)Where a holder of mineral concession, contract or permit, being an individual, dies during the currency of the mineral concession, contract or permit, then his legal heirs shall intimate in this regard to the Mining Engineer or Assistant Mining Engineer concerned within a period of thirty days and suspend all the mining operations in the area, immediately. Mining operations shall be resumed only after execution of mutation deed.
