Section 2(4) in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)
(4)For the purpose of determining the total area referred to in sub-clause (3) the area already held under a mining lease/quarry licence by an applicant individually or as a member of co-operative society, company or corporation or a Hindu Undivided Family or a partner of a firm shall be deducted from the maximum area which could be granted.
