(3)A lessee of major mineral(s) may be considered for grant of leases of marble after the lessee gives No Objection Certificate to the Government for allotment of rest of the Marble bearing area to other persons as per Marble Policy in force and the lessee shall surrender the excess Marble area. In case the lessee fails to deploy machineries as per [Sub rule (2) of Rule 21 of the Marble Development and Conservation Rules, 2002] [Substituted by by G.S.R. 113 dated 24-3-2011.] within the prescribed period, the Mining Lease(s) for marble shall be cancelled.
