Section 77 in The Rajasthan Minor Mineral Concession Rules, 1986
77. Conversion of Minor Mineral lease into Major Mineral lease.
- In case minor mineral produced from minor mineral lease can be used as a major mineral, in such cases the State Government may convert the minor mineral lease on an application by the lessee into major mineral lease subject to the following conditions, namely:-(i)If it is recommended by a committee comprising Superintending Geologist, Mining Engineer /Assistant Mining Engineer and Geologist concerned.(ii)There is no revenue loss to the State Government.(iii)The lease area converted shall not be the less than the prescribed size of lease area for major minerals provided in rule 22-D of Mineral Concession Rules 1960.(iv)Prior to conversion, the lessee shall obtain all requisite consents from the concerned Departments required for allotment of a major mineral lease.]
