Section 6 in The Granite Conservation And Development Rules, 1999
6. Period for which leases may be granted or renewed.
(1)The maximum period for which a lease may be granted shall not exceed thirty years:Provided that the minimum period for which any such lease may be granted shall not be less than twenty years.(2)A lease may be renewed for a period not exceeding twenty years.(3)Notwithstanding anything contained in sub-rule (2), if the State Government is of the opinion that in the interest of development of granite it is necessary to do so, it may, for reasons to be recorded, authorise the renewal of a lease for a further period or periods not exceeding twenty years in each case.
