Section 37G(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)The competent authority shall within a period of ninety days from the date of receipt of the mining plan or simplified mining scheme or the modified plan or scheme, convey his approval or disapproval to the applicant. In case of disapproval, the competent authority shall convey in writing the reasons for disapproving the said mining plan or mining scheme or the modified mining plan or scheme.
