Section 45(6) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(6)The Competent Officer may, in the interest of mineral development and with reasons to be recorded in writing , permit amalgamation of two or more adjoining leases held by a lessee:Provided that, the period of amalgamated leases shall be co-terminus with the lease whose period will expire first.Chapter- III Terms and Conditions of Quarry Ease
