Section 37G in The Rajasthan Minor Mineral Concession Rules, 1986
37G. Mining plan/simplified mining scheme to be submitted by the existing lessee/licensee/short term permit holder.
(1)In case of existing mining lease/quarry licence/short term permit which are having area more than one hectare granted before the commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012, without an approved mining plan, the holder of such mining lease/quarry licence/short term permit shall submit a mining plan along with a nonrefundable fee of Rs. 2,000/- within a period of one year from the date of commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012, to the competent authority for its approval.(2)In case of existing mining lease/quarry licence/short term permit having area up to one hectare, the lessee/licensee/short term permit holder shall submit a simplified mining scheme along with a non-refundable fee of Rs. 1,000/- within a period of one year from the date of commencement of the Rajasthan Minor Mineral Concession (Second Amendment) Rules, 2012, to competent authority for its approval.(3)If a holder of a lease/licence/short term permit has not been able to submit the mining plan or simplified mining scheme within the time specified in sub-rule (1) or sub-rule (2), as the case may be, for reasons beyond his control, he may apply to the competent authority for extension of time stating the reasons of delay.(4)The competent authority on receipt of an application submitted under sub-rule (3) may, on being satisfied, extend the period, for submission of the mining plan or simplified mining scheme, which may not exceed one year.(5)The competent authority may approve the mining plan or simplified mining scheme submitted by the lessee/licensee/short term permit holder, or may require modifications to be carried out in the mining plan or scheme and the lessee/licensee/short term permit holder shall carry out such modifications and resubmit the modified mining plan or scheme as the case may be, for approval to the competent authority.(6)The competent authority shall within a period of ninety days from the date of receipt of the mining plan or simplified mining scheme or the modified plan or scheme, convey his approval or disapproval to the applicant. In case of disapproval, the competent authority shall convey in writing the reasons for disapproving the said mining plan or mining scheme or the modified mining plan or scheme.(7)If no decision is conveyed within the period stipulated under sub-rule (6), the mining plan or simplified mining scheme or the modified mining plan or scheme, as the case may be, shall be deemed to have been provisionally approved and such approval shall be subject to the final decision whenever communicated.
