(1)Notwithstanding anything contained in sub-rule (5) of Rule 30 in respect of quarry leases of granite granted for the establishment of cutting and polishing unit, if the unit is not established within a period of one year from the date of Execution of lease/leases within the State the said lease/leases shall be deemed to be terminated.(2)The lessee can transport including inter state movement or export the rough blocks within the first year of the quarry-lease, the quantity as may be permitted by the State Government.
