Section 4 in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
4. Procedure for Registration.
- Every dealer shall get himself registered under these rules by submitting an application in Form No. 1 along with proof of deposit of 100/-(Rupees One Hundred] non-refundable fee, to the respective Mining Engineer or Assistant Mining Engineer of the area.(2)On receipt of an application under sub-rule (1), the Mining Engineer or Assistant Mining Engineer shall acknowledge the receipt of the application on the same day and register the person as a dealer within three days from the date of receipt of the application and issue registration certificate in Form No. 2.(3)If the applicant is not registered within three days from the date of receipt of the application, he shall be deemed to be registered as a dealer after the period of three days from the date of submitting the application.(4)The Mining Engineer or Assistant Mining Engineer shall maintain a register in his office in Form No. 3, wherein he shall make necessary entries about the dealer and it's registration.
