26. [ Refusal of application for grant and renewal of mining lease [Substituted by G.S.R. 1243, dated 18.7.1963. ]
.- ][(1)] [ Rule 26 renumbered as sub-Rule (1) thereof by G.S.R. 734, dated 2.5.1979.][The State Government may, after giving an opportunity of being heard and] [ Substituted by G.S.R. 449(E), dated 13.4.1988.][for reasons to be recorded in writing and communicated to the applicant, refuse to grant or renew a mining lease over the whole or part of the area applied for.] [Substituted by G.S.R. 1243, dated 18.7.1963. ](2)[ An application for the grant or renewal of a mining lease made under rule 22 or rule 24-A, as the case may be, shall not be refused by the State Government only on the ground that Form I or Form J, as the case may be, is not complete in all material particulars, or is not accompanied by the documents referred to in sub-clauses (d), (e), (f), (g) and (h) of clause (i) of sub-rule 22.] [ Substituted by G.S.R. 449(E), dated 13.4.1988, for sub-Rule (2). Earlier, it was inserted by G.S.R. 734, dated 2.5.1979.](3)[ Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents, the State Government shall, by notice, require the applicant to supply the omission or, as the case may be, furnish the documents, without delay and in any case not later than ] [Inserted by G.S.R. 734, dated 2.5.1979. ][thirty days] [ Substituted by G.S.R. 733(E), dated 29.10.2002, for " sixty days" (w.e.f. 29.10.2002).][from the date of receipt of the said notice by the applicant.] [Inserted by G.S.R. 734, dated 2.5.1979. ](4)[ Notwithstanding anything contained in sub-rule (1), where an applicant for renewal of mining lease under rule 24A is convicted of illegal mining, and there are no interim orders of any court of law suspending the operation of the order of such conviction in appeals pending against such conviction in any court of law, the State Government may, after giving such applicant an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to renew such mining lease.] [Inserted by Notification No. G.S.R. 593 (E) dated 26.7.2012 (w.e.f. 11.11.1960)]
