Section 29(6) in Rajasthan Minor Mineral Concession Rules, 2017
(6)The competent authority shall convey his approval or refusal of the mining plan or simplified mining scheme within ninety days from the date of its receipt:Provided that where approval or refusal of the scheme of mining is not conveyed within the stipulated period, the mining plan or simplified mining scheme shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.
