(1)[No prospecting licensee/lessee, shall transfer or sub-let his prospecting licence/lease to any other person] [Substituted by Notification No. 19-1-2003-XII-2, dated 1-9-2005.] nor make any arrangement with any body, whereby even indirectly any right over the leased areas is passed on to any other persons :Provided that the permission for transfer may be granted to the lessee by the Sanctioning Authority on payment of [Rs. 1000/- (Rupees One thousand) to be deposited in the same manner as prescribed in sub-rule (3) of Rule 10] [Substituted by Notification No. 19-1-2003-XII-2, dated 1-9-2005.] and transferee has accepted all the conditions and liabilities which the transferor was having in respect of any such quarry- lease.(2)[ The sanctioning authority may by an order in writing determine the prospecting licence/lease at any time, if in the opinion of sanctioning authority the prospecting licensee/lessee has committed a breach of sub-rule (1).] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.](3)Where on an application for transfer of quarry lease under sub-rule (1), the Sanctioning Authority has given consent for transfer of such lease, a transfer lease deed in Form XIV shall be executed within three months from the date of permission or within such further period as the Sanctioning Authority may allow in this behalf:[Provided that where sanctioning authority has given consent for transfer of prospecting licence, a transfer deed in form XXX shall be executed within three months from the date of permission or within such further period as the sanctioning authority may allow in this behalf.] [Inserted by Notification No 19-1-2003-XII-2, dated 1-9-2005.][Chapter VI] [Substituted by Notification No F-19-10-99-XII-2. dated 30-5-2001.] Grant of Trade Quarries
