(3)Where on an application for transfer of quarry lease under sub-rule (1), the Sanctioning Authority has given consent for transfer of such lease, a transfer lease deed in Form XIV shall be executed within three months from the date of permission or within such further period as the Sanctioning Authority may allow in this behalf:[Provided that where sanctioning authority has given consent for transfer of prospecting licence, a transfer deed in form XXX shall be executed within three months from the date of permission or within such further period as the sanctioning authority may allow in this behalf.] [Inserted by Notification No 19-1-2003-XII-2, dated 1-9-2005.][Chapter VI] [Substituted by Notification No F-19-10-99-XII-2. dated 30-5-2001.] Grant of Trade Quarries
