Section 15 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
15. Disposal of application for quarry lease.
(1)The application for quarry lease shall be disposed of within a period of ninety days from the date of receipt of complete application for grant of lease.(2)The application for renewal of quarry lease shall be disposed of within a period of sixty days from the date of receipt of complete application for renewal of lease.(3)If an application for renewal of quarry lease has been made within the prescribed period but is not disposed of before the date of expiry of the period, the lease shall be deemed to have been extended by a further period of three months or till such date on which the applicant is informed about the refusal to grant the renewal of the lease, whichever is earlier.
