Procedure for Grant of Mining Lease of Marble found to occur within an Existing Lease of Major Mineral

Procedure for Grant of Mining Lease of Marble found to occur within an Existing Lease of Major Mineral

Published in Rajasthan Gazette, E.O. Part VII, dated 6.7.1995, page 50

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Mines (Gr.-II) Department

Notification No. E 8(10)Khan/Gr-I1/93, July 5, 1995— In exercise of the powers conferred by rule 65A of the Rajasthan Minor Mineral Concession Rules, 1986 the State Government in the interest of Mineral Development, hereby Notification the procedure for grant of mining lease of marble found to occur within an existing lease of major mineral as under, namely:--

1. On discovery of marble within an existing lease of major mineral(s) held and worked for atleast five years, the lease holder of major mineral(s) may be considered for grant of mining lease for marble on the condition that mine machinery prescribed under Annexure-'A' of the Marble Policy, 1994 is deployed within six months from commencement of the marble lease.
2. The lessee f major mineral shall not acquire more than 4.50 hectares of area for mining of marble in the entire State;

Provided that if the lessee of major mineral has installed two or more gangsaws each having the main motor of a capacity of minimum 100 H.P. and capable of sawing marble block of 3m x 1.5m x 1.5m size or two or more automatic tiling plants each having main motors of capacity of minimum 150 H.P. with one horizontal and five vertical cutters or has taken effective steps to install such gangsaws or automatic tiling plants, he may be granted area upto limits specified below:—

3. A lessee of major mineral(s) may be considered for grant of leases of marble after the lessee give NOC to the Government for allotment of rest of the marble bearing area to other persons as per Marble Policy, 1994.
4. The lessee of major mineral shall be liable to pay separate dead rent and royalty in respect of the lease(s) of marble sanctioned to him within the existing lease of major mineral in accordance with the provisions of the Rajasthan Minor Mineral Concession Rules, 1986 as amended from time to time.
5. No transfer of mining lease(s) for marble sanctioned to a lessee of major mineral shall be permitted. In case the lessee does not want of operate the lease(s) of marble, it may be surrendered to the State Government and the said area may be re-granted as per the provisions of the Rajasthan Minor Mineral Concession Rules, 1986.
6. In case the occurrence of major mineral is discovered while working for marble, the right to excavate such major mineral shall vest with the original major mineral lessee and the marble lease holder will have no claim on the major mineral.
7. All other provisions of the Rajasthan Minor Mineral Concession Rules, 1968 shall be applicable.