Section 7(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)No person shall acquire in respect of any mineral, except bajri (river sand), one or more mining leases covering total area of more than 10 Sq. Kms.:Provided that if the Government is of the opinion that in the interest of the development of any mineral or industry, it is necessary so to do, it may, for reasons to be recorded in writing, increase the aforesaid area limits in respect of mining lease, in so far as it pertains to any particular mineral, or to any specified category of deposits of such mineral, or to any particular mineral located in any particular area.
