Section 3(4) in The Bombay Minor Mineral Extraction Rules, 1955
(4)[ If the State Government is of opinion that it is necessary or expedient so to do, for securing or maintaining proper sanitation or public health, or the orderly development of any area, or for any like purpose, it may, by order in the Official Gazette, prohibit the granting of a quarrying lease to any person, in such area.] [Inserted by G.N. of 28.6.1968.]
