Section 17 in The Bombay Minor Mineral Extraction Rules, 1955
17. Transfer of quarrying lease.
- The lessee may, with the previous sanction of the competent officer, and subject to the conditions specified in sub-rule (2) of rule 13 and rule 14, transfer his lease or any right, title or interest therein to any person on payment of a fee of [Rs. 200] [Substituted by G.N. of 9.11.1984.] to Government :Provided that, if the lease was granted with the prior approval of Government or the Director of Industries, the transfer also shall be made with the prior approval of Government or the Director of Industries, as the case may be :[Provided further that, no lease or permit granted to a Co-operative Labour Contract Society in pursuance of a direction made under rule 39B shall be transferred except to another such society.] [Added by G.N. of 8.10.1973.]
