Section 24 in The Bombay Minor Mineral Extraction Rules, 1955
24. Communication of transfer of assignment.
- Every transferee or assignee of a quarrying lease or of any right, title or interest therein, shall, within one month of such transfer or assignment, inform the Collector within whose jurisdiction the area or areas covered by such lease is or are situated, of the transfer or assignment and of the terms and conditions of such transfer or assignment.
