18. Disposal of applications for the grant or renewal of quarry lease.
(1)On receipt of an application for the grant or renewal of a quarry lease, its details shall be first circulated for display on the notice board of the Zila Panchayat, Janpad Panchayat and [Gram Sabha] [Substituted by Notification No. 19-162-2000-XII-2, dated 20-03-2001.] concerned of the district and collectorate of the district concerned.(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.](3)Notwithstanding anything contained in sub-rule (2), all pending applications for the grant inclusive of such applications on which agreements have not been executed on the date of commencement of these rales shall be deemed to have been refused by the Sanctioning Authority. Fresh applications in this behalf may be made according to the procedure laid down under these rales.(4)[ Where an applicant for grant or renewal of a quarry lease, dies before the sanction order is passed it will be deemed to have been filed by his heir and if the applicant dies after the sanction order of grant or renewal but before execution of lease deed it will be deemed to have been granted or renewed to the legal heir of the applicant.] [Inserted by Notification No. 19-53-87-XII-2, dated 19-06-1997.](5)[ Mineral concession to Minerals specified at Sr. No. 1, 2 and 3 of Schedule 1 may be granted as per the provisions of Granite Conservation And Development Rules, 1999 and Marble Conservation and Development Rules, 2002.] [Inserted by Notification No 19-01-2003-XII-2, dated 01-09-2005.]
