Section 48(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(2)The lessee may determine the lease, at any time by giving not less than sixty days notice, in writing, to the Competent Officer, stating specific reasons in the notice:Provided that, such determination shall have the effect only if the Competent Officer is satisfied as regards the reasons given by the lessee and gives his written consent for such determination by the lessee, prior to the expiry of the said notice period of sixty days.Systematic and Scientific Mining
