Section 13 in The Bombay Minor Mineral Extraction Rules, 1955
13. Restrictions on area of quarrying lease.
(1)Except with the prior approval of the Government, no quarrying lease shall be granted in the case of specified minor minerals for an area exceeding 50 acres and in the case of other minor minerals for an area exceeding 150 acres.(2)No lessee by himself or with any person joint in interest with him shall hold in the aggregate more than 3 square miles of area under lease in respect of one minor mineral or a group of minor minerals within the State of Bombay.Explanation. - For the purposes of this sub-rule the three square miles of area shall be inclusive of the area taken on lease in respect of minor minerals from private individual situated within the State of Bombay.(3)Subject to the limits prescribed in these rules, the competent officer may grant a quarrying lease for the whole or any part of the area applied for, and if he refuses to grant a quarrying lease for the whole area, the reasons for such refusal shall be recorded by him in writing;(4)The area under any quarrying lease shall be in a compact block, unless the competent officer directs otherwise.
