Section 17(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)Notwithstanding anything contained in the instrument of the mining lease, if the application for renewal has not been disposed of before the expiry of the lease it shall be deemed to have been extended by a further period till the competent authority passes order thereon. The dead rent [after expiry of lease period shall be as per the revised dead rent referred to in sub rule (3) of rule 18.] [Deleted by Rajasthan Gazette Extraordinary dated 12/08/1994]][Provided that after 31.12.2013, during the extended period, no mining operation shall be carried out or allowed to be carried out by the lessee till the lease is renewed.] [Added by Rajasthan Gazette Extra Ordinary dated 09/10/2012]
