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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1)(i) in The Rajasthan Minor Mineral Concession Rules, 1986

(i)Mining lease for mineral marble shall be granted only in favour of such applicant who undertakes to deploy the mine machinery prescribed in sub-rule (3) of rule 21 of the Marble Development and Conservation Rules, 2002, within a period of one year of registration of lease deed. The affidavit in this regard shall be submitted by the applicant along with the application form. If mine machinery has not been deployed within the prescribed period of one year, authority who has granted the lease may allow a further period of 6 months on payment of penalty equal to fifty percent of annual dead rent.