4. Prohibition of mining operation without a [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] or quarry lease.
(1)No person shall undertake any mining operation in any area except under and in accordance with the terms and conditions of a [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] or quarry lease granted under these rules :Provided that nothing in this sub-rule shall affect any mining or quarrying operation undertaken in any area in accordance with the terms and conditions of permit, a quarry lease, [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] or royalty quarry granted before the commencement of these rules which is in force at the time of such commencement.(2)No [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] or quarry lease shall be granted other than in accordance with the provisions of these rules.
