Section 18(2) in Gujarat Minor Mineral Concession Rules, 2010
(2)After receiving surrender application from leaseholder in Form G concerned Geologist has to submit his opinion within 45 days to the Competent Authority and the Competent Authority shall take decision within 45 days after receiving the opinion of District Geologist. If decision is not taken within prescribed time limit, the lease shall be deemed surrendered on the expiry date of six month notice period and dead rent shall be stopped.
