Section 18 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
18. Period for which lease may be granted or renewed.
(1)The period for which a quarry lease may be granted shall be of five years without approval of the Government and ten years with the prior approval of the Government:Provided that, the maximum period for which any such lease may be granted shall not be more than twenty years.(2)A lease may be renewed at the option of the lessee for a period not exceeding the duration of the original lease.(3)Notwithstanding anything contained in sub-rule (2), if the Government is of the opinion that in the interest of development of minor minerals, it is necessary to do so, it may, for reasons to be recorded in writing, authorise the renewal of a lease for a further period or periods not exceeding five years in each case.
