(2)Where an application for the grant or renewal of a quarry lease is refused or the applicant refuses to accept the lease on account of any special conditions imposed therein under Rule 30 the fee paid by the applicant under sub-rule (I) [shall be refunded to him by the Collector/Additional Collector] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] and if the applicant refuses to accept the lease or withdraws the application or fails to furnish the requisite information the application fee shall be forfeited to the State Government.
