Section 3B(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)Every such application shall be accompanied by:(a)a non refundable fee of Rs. 5,000/- in the form of Demand Draft/Treasury Challan;(b)a plan of the area together with description report connecting one of the corner pillars with a fixed reference point in the vicinity along with latitude and longitude of reference point as well as the corner pillars;(c)a valid no dues certificate from the concerned Mining Engineer/Assistant Mining Engineer if the applicant holds or has held any mineral concession in the State;Provided that it shall not be necessary for a Public Sector Company/Government undertaking to produce no dues certificate but in case the applicant is a partnership firm or a private limited company, such certificate shall also be furnished by all partners of the partnership firm or all directors of the private limited company, as the case may be. In case of limited company, valid no dues certificate in favour of the company shall be required.Provided further that a properly sworn affidavit stating that no dues are outstanding shall suffice subject to the condition that the certificate required as above is furnished within 30 days from the date of application, failing which the application shall become invalid.Provided also that no dues certificate shall not be required where the applicant/partners of a firm/directors of the private limited company/limited company has furnished an affidavit to the satisfaction of the Government, stating that he/she/it does not or did not hold any mineral concession in the State.(d)an affidavit stating that no dues of the Mines Department are outstanding against any member of his/her family;(e)an affidavit giving particulars of mineral-wise areas already held by the applicant or with any person having joint interest or already granted but not executed or registered or applied but not sanctioned;(f)revenue details of the applied area with khasra/aaraji number, type of land and the exact area of the khasra/aaraji falling in the applied area along with the super imposed map;Provided that revenue details shall not be required at the time of renewal if such details have already been provided at the time of grant of prospecting licence.(g)an affidavit stating that the applicant where the land is not owned by him, has obtained surface rights over the area or has obtained the consent of the owner for starting prospecting operations;Provided that such affidavit shall not be necessary where the land is owned by the Government.Provided further that the consent of the owner for starting prospecting operations in the area or part thereof shall be furnished after execution of the prospecting licence but before entry into the said area.Provided also that no such consent would be required in the case of renewal where consent has already been obtained during grant of the licence; and(h)a self attested photo copy of PAN card or driving licence or passport or voter identification card or bank passbook of the applicant/all partners of firm/all directors of the private limited company, as the case may be, as an identity proof.
