Section 3A(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)No prospecting licence shall be:(i)granted for mineral/minerals except marble and granite unless it is notified by the Government in this behalf;(ii)granted to a person who is not a citizen of India unless prior approval of the Government of India has been obtained;(iii)granted or renewed in respect of lands notified by the Government as reserved for the use of Government or local authorities for any other public or special purposes;(iv)granted or renewed in the forest area without obtaining clearance from the Government of India in accordance with the Forest (Conservation) Act, 1980 and the rules made there under;(v)granted in the area in which quarry licences are in the process of being granted for a particular mineral;(vi)granted in the "Scheduled Area" without obtaining prior recommendation of the Panchayati Raj Institutions at appropriate level as prescribed under Rajasthan Panchayati Raj (Modification of provisions in their application to the Scheduled Areas) Act, 1999 (Act No. 16 of 1999);(vii)granted or renewed to a person against whom or any member of his /her family or against a firm of which he/she/any member of his/her family is or was a partner, the dues of the Department are outstanding;(viii)granted in favour of a partnership firm or a private limited company unless a no dues certificate of Department is submitted by all partners of the partnership firm or all directors 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 thereof shall not be treated as disqualification for the purpose of grant or renewal of any prospecting licence.
