Section 42 in Gujarat Minor Mineral Concession Rules, 2010
42. Lease liable to Cancel if no quarry for One Year.
- The lease shall be liable to cancel if the lessee ceases to work the quarry for a continuous period of one year:Provided that the lease shall not be cancelled if the lessee is prevented from operating the quarry owing to some reasonable cause and if the lessee obtains the prior permission of the Competent Authority for not operating the quarry.
