(1)An applicant for quarry lease shall before the deed referred to in Rule 26, is executed, deposit as security, a sum of rupees Ten thousand in respect of quarry lease for dimensional stones-Granite, dolerite, rhyolite. marble and other igneous and metamorphic rocks which are used for cutting and polishing for making blocks, slabs and tiles of specific dimensions [and Rs. One thousand in respect of quarry leases of limestone and other minerals specified in Schedule-1 and minerals specified in Schedule-II, in the same manner as specified in sub-rule (3) or Rule 10] [Substituted by, Notification No. 19-53-87-XII-2, dated 19-6-1997.];
