(1)Where quarry lease/ [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] is cancelled or determined or right of pre-emption is exercised or the period for which the lease is granted has expired, the lessee shall hand over possession of quarry to the Collector/Additional Collector or any officer authorised by him or Zila/Janpad/Gram Panchayat within a period of 15 (Fifteen) days of the cancellation of the lease or determination of the lease or exercise of the right of pre-emption or the day immediately following date of expiry of the lease as the case may be.(2)Where a lessee fails to hand over possession of the quarry in accordance with sub-rule (1), the Collector/Additional Collector or the Officer authorised by him or Zila/Janpad/Gram Panchayat shall serve or cause to be served a notice on the lessee either by post or by tendering or delivering a copy of it personally to the lessee or one of his family members or servants or by affixing it to a conspicuous part of the place of his residence or publishing it in at least one newspaper having circulation in the locality where the lessee resides.(3)The notice under sub-rule (2) shall contain a statement that the lessee shall hand over possession of the quarry within a period of 15 (Fifteen) days of the date of service of the notice to an officer authorised by him under sub-rule (1) of Rule 67. Where a lessee fails to hand over possession of a quarry within the period specified in the notice under sub-rule (2) to the officer authorised under sub-rule (1) of Rule 67, he may take possession of the quarry from the lessee and for that purposes may use such force as he considers necessary.
