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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(5)(v) in Rajasthan Minor Mineral Concession Rules, 2017

(v)the notice given under clause (iv) to this sub-rule shall be acknowledged by the licencee and who shall, within a period of fifteen days of receipt of notice, exercise the right of first refusal in writing to the Mining Engineer or Assistant Mining Engineer concerned, failing which it shall be construed that the licencee is not desirous of exercising the right of first refusal and the successful bidder shall be entitled to a quarry licence in the manner provided in these rules; and