Section 41(5) in Gujarat Minor Mineral Concession Rules, 2017
(5)The Government may, on an application made by the quarry lease holder submitted within a period of six months from the date of its lapse and on being satisfied about the adequacy and genuineness of the reasons for non-commencement of quarrying operations or discontinuance thereof was beyond the control of the holder of the quarry lease, revive the quarry lease within a period of three months from the date of receiving the application from such prospective or retrospective date as it thinks fit but not earlier than the date of lapse of the quarry lease:Provided that no quarry lease shall be revived more than twice during the entire period of the quarry lease.
