Section 17(4) in Gujarat Minor Mineral Concession Rules, 2010
(4)An application in Form F, for the renewal of a quarry lease shall be presented, in triplicate, at least 180 days before the expiry of the lease to the Competent Authority and shall be accompanied by a treasury Challan of such amount and in such manner as specified in rule 6:Provided that any such application may be admitted after the expiry of the stipulated period, if the Competent Authority is satisfied that the applicant had just and sufficient cause for not presenting the application within such period.Provided further that in no case, the application made after the expiry of the lease shall be entertained.Provided also that in case the application for the renewal of a quarry lease is not disposed of by the Competent Authority before the date of expiry of the lease, the period of lease shall be deemed to have been extended for a further period till the Competent Authority passed the order thereon.
