Section 52(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)For removal of minor mineral stock from major mineral leases, -(i)the Mining Engineer or Assistant Mining Engineer concerned may after verification, grant permit for removal of minor mineral from major mineral lease area to the concerned lessee on advance payment of royalty, contribution to the District Mineral Foundation Trust fund as per rates specified in the District Mineral Foundation Trust Rules, 2016, as amended from time to time. Such permit shall be granted for a maximum period of six month for the quantity as desired by the lessee. Royalty, so deposited, shall not be adjusted in the dead rent payable by the lessee:Provided that the lessee shall dispatch the minor mineral with valid rawanna.(ii)every application for permit shall be accompanied by a sketch map showing location of minor mineral stock, quantity and period required:Provided that the Mining Engineer or Assistant Mining Engineer on verification, may grant permit, after depositing royalty and other charges in advance, mentioning therein quantity of mineral and period of permit; and(iii)the Mining Engineer or Assistant Mining Engineer concerned may refuse to grant permit for any minor mineral with reasons to be recorded in writing and communicated to the applicant.(iv)the lessee shall not dispatch minerals in excess of the quantity mentioned in the permit:Provided that if lessee has dispatched mineral to the extent of ten percent over and above the quantity specified in the permit, only single time royalty and quantity more than ten percent but upto twenty five percent, two times of royalty on entire quantity over and above specified in the permit shall be recovered and any quantity more than twenty five percent, entire quantity over and above specified in the permit shall be treated as unauthorized dispatch and lessee shall be liable to pay cost of such excess mineral which shall be computed as ten times of the royalty payable at the prevalent rate.
