Section 4(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[ (i) No mining lease shall be granted or renewed to a person against whom or any member of his/her family or against a firm of which he/she is or was a partner, the dues of the Department are outstanding.(ii)No mining lease shall be granted in favor of a partnership firm or a private limited company unless a no dues certificates of Department is submitted by all partners of the partnership firm or all members of the private limited company as the case may be.Provided that where an injunction order has been issued by a court of law or any other competent authority staying the recovery of such dues, the non payment there of shall not be treated as disqualification for the purpose of grant or renewal of any mining lease.] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994]
