Section 44(4) in Gujarat Minor Mineral Concession Rules, 2017
(4)and submission of a duly executed transfer deed as specified in clause (b) of sub-rule (4). (3) The Government within a period of ninety days from the date of receiving a transfer application made under sub-rule (2) shall convey its decision to approve or reject such transfer for reasons to be recorded in writing:Provided that if the Government does not convey its decision for such a transfer, within a period of ninety days from the date of receiving such a transfer application, it shall be construed that the Government has no objection to such transfer:Provided further that no such transfer of a quarry lease shall be made in contravention of any condition subject to which the quarry lease was granted.
