Section 18(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(3)Notwithstanding anything contained in sub-rule (2), if the Government is of the opinion that in the interest of development of minor minerals, it is necessary to do so, it may, for reasons to be recorded in writing, authorise the renewal of a lease for a further period or periods not exceeding five years in each case.
