Section 16 in The Bombay Minor Mineral Extraction Rules, 1955
16. Period of quarrying lease.
(1)The period for which a quarrying lease may be granted shall not, except with the approval of Government, exceed 10 years. The lease shall be renewable at the option of the lessee for one period not exceeding the duration of the original lease.(2)At the time of renewal of the lease, the lessee shall be entitled the surrender any part of the leased area.(3)When renewal is granted -(i)royalty and surface rent shall be charged at the rates in force at the time of the renewal; and(ii)dead rent shall be charged at such rates as-the Collector may fix within the limits specified in Schedule II lo these rules in force at the time of the renewal.(4)[ (i) An application for renewal of the lease shall be made at least sixty days before the date of expiry of lease and shall be accompanied by a fee of [Rs. 100] [Inserted by G.N. of 22.10.1971.],(ii)Where the renewal of the lease is refused, in respect of any part or the whole of the lease area, the reasons therefor, shall be recorded in writing and communicated to the applicant.(iii)If an application for renewal of a lease has been made within the prescribed period, but is not disposed of before the date of expiry of the lease, the period of lease shall be deemed to have been extended by a further period of three months or till such date on which the applicant is informed about the refusal to grant The renewal of the lease.]
