Section 45(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(1)Except with previous consent in writing of the Competent Officer, the lessee shall not,-(a)assign, sub-let, mortgage or in any other manner, transfer, the quarry lease or any right, title or interest therein, or(b)enter into, or make any arrangement, contract or understanding whereby the lessee may be financed to a substantial extent or may be substantially controlled by, any person or body of persons other than the lessee.
