Section 13(2) in The Bombay Minor Mineral Extraction Rules, 1955
(2)No lessee by himself or with any person joint in interest with him shall hold in the aggregate more than 3 square miles of area under lease in respect of one minor mineral or a group of minor minerals within the State of Bombay.Explanation. - For the purposes of this sub-rule the three square miles of area shall be inclusive of the area taken on lease in respect of minor minerals from private individual situated within the State of Bombay.
