Section 74 in The Rajasthan Minor Mineral Concession Rules, 1986
74. Status of the grant on the death of applicant for mining lease/quarry licence.
(1)Where an applicant for grant or renewal of mining lease/quarry licence dies before the order granting him a mining lease/quarry licence or its renewal is passed the application for the grant or renewal of a mining lease/quarry licence shall be deemed to have been made by his legal representative.(2)In the case of an applicant in respect of whom an order granting or renewing a mining lease/quarry licence is passed, but who dies before the deed referred to in sub-rule (2) of rule 19 is executed, [or before quarry licence is issued] [Inserted by Rajasthan Gazette Extraordinary dated 29/08/1996] the order shall be deemed to have been passed in the name of the legal representative of the deceased.
