Section 63A in The Rajasthan Minor Mineral Concession Rules, 1986
63A. [ Grant of permit for over burden to be used as construction material. [Inserted by Rajasthan Notification No. G.S.R. 83, dated 14.10.2011 (w.e.f. 4.3.1986).]
(1)The Mining Engineer or Assistant Mining Engineer may grant permit for building stone to a person for dispatch of over burden lying inside or outside any lease area on payment of special permit fees to be computed @ 10/- Rs. per Tonne, which shall be [in addition of the royalty and contribution as specified in the District Mineral Foundation Trust rules 2016] [Substituted by Government Notification dated 18/12/2004]. Such permit shall be granted for a maximum period of one year for the quantity as desired by the applicant. Royalty and special permit fees, so deposited, shall not be adjusted in the dead rent payable by lessee.Provided that where over burden is lying within the lease area permit may be granted to the lease holder or the person submitting consent of lessee.Provided further that permit holder shall dispatch over burden with transit pass to be issued by concern Mining Engineer or Assistant Mining Engineer and shall submit record of such dispatch within one month from the completion of the permit.(2)Every application for permit shall be accompanied by sketch map showing location of over burden dump, quantity applied for and period required for dispatch.Provided that the Mining Engineer or Assistant Mining Engineer after inspection, verifying lots of over burden and mineralogical examination, if required, and ascertaining that misuse of mineral shall not be done, may grant permit, after depositing special permit fees and royalty in advance, mentioning therein quantity of mineral and period of permit.Provided further that the period of permit shall be deemed to have been extended by one fourth of the original period of permit if the permit holder fails to remove the quantity stipulated in the permit within the period originally granted.(3)The Mining Engineer or Assistant Mining Engineer may refuse to grant permit for any over burden in any area with reasons to be recorded in writing.] [Substituted by Rajasthan Gazette Extra Ordinary dated 19/06/2012]
