Section 41(4) in Gujarat Minor Mineral Concession Rules, 2017
(4)The Government shall, after examining the adequacy and genuineness of the reasons for the non-commencement of quarrying operations or discontinuance thereof, pass an order, within a period of three months from the date of receipt of the application made under sub-rule (3) or the date on which the quarry lease would have otherwise lapsed, whichever is earlier, either granting or rejecting such request:Provided that, such quarry lease shall lapse on failure to undertake mining operations or inability to continue the same before the end of a period of six months from the date of the order of the Government communicating that the lease has not lapsed.
