(4)Application for quarry lease under item (b) or item (d) of sub-clause (iv) of clause (a) of sub-rule (2) shall be submitted in Form-I and if found eligible under sub-clause (i), (ii) and (iii) of clause (a) of sub-rule (2) the State Government shall issue letter of intent to grant quarry lease in favour of the applicant. After compliance of conditions prescribed in letter of Intent, the sanction order for the quarry lease shall be issued.
