Section 39 in The Bombay Minor Mineral Extraction Rules, 1955
39. Relaxation of rules in special cases.
- In any case [or class of cases] [Inserted by G.N. of 25.7.1957.] in which the Government is of the opinion that public interest so requires, it may'- authorise the grant of a quarrying lease or a quarrying permit on the terms and conditions other than those prescribed in these rules.
