Section 15(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(3)If an application for renewal of quarry lease has been made within the prescribed period but is not disposed of before the date of expiry of the period, the lease shall be deemed to have been extended by a further period of three months or till such date on which the applicant is informed about the refusal to grant the renewal of the lease, whichever is earlier.
