(2)[ The Sanctioning Authority after making such enquires as he deems fit. may sanction the grant or renewal of a quarry lease or refuse to sanction it within one year from the date of receipt of the application for the grant of quarry lease or for the renewal application before the expiry of quarry lease already sanctioned. Otherwise the application shall be deemed to have been refused :] [Substituted by Notification No. 19-53-87- XII-2, dated 19-06-1997.]Provided that no quarry lease for new area shall be sanctioned without obtaining opinion of the respective [Gram Sabha.] [Substituted by Notification No. 19-162-2000-XII-2, dated 20-03-2001.]
