Section 7 in The Granite Conservation And Development Rules, 1999
7. Minimum and maximum area for grant of a mining lease.
(1)The minimum area that may be granted or renewed under a lease for ensuring mining activities to optimum depth shall not be less than one hectare.(2)The maximum area that may be granted under a mining lease shall not exceed fifty hectares:Provided that the State Government, if it is satisfied on the basis of proposed production level, geological or topographical conditions, may for the reasons to be recorded in writing, grant or renew a lease over an area more than the maximum area or less than the minimum area specified under this rule.
