Section 19(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)When a mining lease is granted by the State Government or the competent authority, arrangements shall be made at the expenses of the lessee for the survey and demarcation of the area granted under the lease.Provided that where the Mining Engineer/Assistant Mining Engineer concerned feel it necessary to demarcate the area before issuing an order of grant for mining lease, he may ask the applicant to deposit the demarcation charges within time specified by him and get the area demarcated.Provided further that if the applicant fails to comply with such order the application for grant of mining lease shall be rejected.[Provided also that the lessee, after demarcation of the granted area, shall construct boundary pillars and maintain them throughout the period of lease.Provided also that re-verification of boundary pillars shall also be carried out on the request of the lessee but the expenses of the re-verification shall be twice the amount of demarcation fee given in the Note below:] [Added by Rajasthan Gazette Extraordinary dated 24/03/2011][Note: Expenses for demarcation shall be:- [Substituted by Government Notification dated 18/12/2004](a)Rs. 1000/- per Hectare or part thereof for area up to one hectare.(b)Rs. 800/- per Hectare or part thereof for area more than 1 hectare but up to 5 hectare.(c)Rs. 200/- per Hectare or part thereof for the area more than 5 hectares subject to minimum Rs. 4000/- and maximum Rs. 20000/-]
